Jasvindersingh Sikh S/O ... vs State Of Rajasthan
2021 Latest Caselaw 1134 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15379/2020

Jasvindersingh Sikh S/o Jogendrasingh Sikh, R/o Paddi Ps Dehlo
Dist. Ludhiyana Punjab (At Present Petitioner Confined At Dist.
Jail Jhalawar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Pranay Raj Singh Jhala For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

02/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 181/2019 was registered at Police Station Raypur,

Jhalawar, District Jhalawar (Raj.) for offence under Sections 8, 15,

29 of NDPS Act.

3. It is contended by counsel for the petitioner that petitioner

was only the transporter.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that from the investigation, it is revealed that

petitioner had purchased vehicle and had paid a sum of Rs.

1,50,000/- to the owner. He was found in conscious possession of

contraband, which is more than commercial quantity.

(2 of 2) [CRLMB-15379/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /20

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