Subba Singh @ Deepak @ Deep vs State
2021 Latest Caselaw 2838 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10813/2020

Subba Singh @ Deepak @ Deep S/o Shri Nakshtar Singh, Aged About 23 Years, Village 16 F, Guru Ki Dhani, Mirzawala, Tehsil And District Sriganganagar (Raj.). (Presently Lodged In Central Jail Sriganganagar).

----Petitioner Versus State, Through P.P.

----Respondent

For Petitioner(s) : Mr. Himmat Singh Jagga For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

02/02/2021 Heard.

Perused the material available on record. Significant quantity of Psychotropic drugs weighing well in excess of commercial quantity was recovered from the co-accused Dalip Yadav. On being apprehended, Dalip Yadav gave out name and Mobile No. of the present petitioner Subba Singh @ Deepak, as being the supplier of the drugs. To corroborate the fact that the principle accused and the present petitioner were in telephonic contact, the Investigating Officer collected the relevant call details during investigation.

Thus, considering the seriousness of the allegations levelled against the petitioner, I am not inclined to accept the instant bail application under Section 439 CrPC, which is dismissed as being devoid of merit. The petitioner shall be at liberty to file fresh bail application after the Investigating Officer is examined by the trial court.

(SANDEEP MEHTA),J 4-/devesh/-

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