Harjendra [email protected] S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1230 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                                  1314/2021

Harjendra [email protected] S/o Shri Balbir Singh, Aged About 40
Years, R/o Jindal Cloth Wali Gali Raniya Ps Raniya Dist. Sirsa
Haryana (At Present Confined At Central Jail Ajmer)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Vinay Pal Singh For State : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 127/2018 was registered at Police Station

Shrinagar, District Ajmer for offence under Sections 8/15 of NDPS

Act.

3. It is contended by counsel for the petitioner that main co-

accused has been enlarged on bail. Petitioner has been made an

accused on the basis of information of the co-accused. Total

recovered contraband is less than commercial quantity.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-1314/2021]

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

8. However, It is made clear that if the petitioner repeats the

offence, State would be free to move bail application for

cancellation of bail before the concerned Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /93

Powered by TCPDF (www.tcpdf.org)