Pawan Kumar vs State Of Rajasthan
2021 Latest Caselaw 3187 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8011/2020

Pawan Kumar S/o Shri Tarachand, Aged About 30 Years, By Caste Chipa, R/o Ward No. 24, Mandi Pilibangan, Tehsil Pilibangan, District Hanumangarh. (Presently Lodged At District Jail Hanumangarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Dr. RDSS Kharlia For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Learned counsel for the petitioner has submitted that the

earlier bail application of the petitioner was dismissed on

06.09.2019 while granting liberty to file fresh bail application

before the trial court after completion of evidence of Investigating

Officer.

It is noticed that the evidence of Investigating Officer has

not been completed. It is also noticed that 1 kgs 397 gms

capsules containing narcotic substance which is above commercial

quantity were recovered at the instance of the petitioner.

In such circumstances of the case, I am not inclined to grant

bail under Section 439 Cr.P.C. to the petitioner at this stage,

however, the petitioner will be at liberty to move fresh bail

application before the trial court after completion of evidence of

the Investigating Officer/Seizure Officer.

(2 of 2) [CRLMB-8011/2020]

Accordingly, the criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed at this stage.

(VIJAY BISHNOI),J

Surabhii/5-

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