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Manish vs State
2021 Latest Caselaw 4786 Raj

Citation : 2021 Latest Caselaw 4786 Raj
Judgement Date : 19 February, 2021

Rajasthan High Court - Jodhpur
Manish vs State on 19 February, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 125/2021

Manish S/o Banshilal, Aged About 16 Years, R/o Sarno Ki Dhani, Palina, P.s. Lohawat, Dist. Jodhpur. (At Present Lodged In District Jail, Jaisalmer).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/02/2021

The petitioner has been arrested in connection with FIR

No.11/2019 of Police Station Mohangarh, District Jaisalmer for the

offence punishable under Sections 8/15, 29 of NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that similarly situated co-

accused Sunil Kumar has already been enlarged on bail by this

Court and the case of the present petitioner is similar to that of

the co-accused. The accused-petitioner is in judicial custody and

the trial of the case will take sufficient long time to be concluded.

Therefore, the benefit of bail should be granted to the accused-

petitioner.

Learned Public Prosecutor has vehemently opposed the bail

application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-125/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Manish S/o Banshilal shall

be released on bail in connection with FIR No.11/2019 of Police

Station Mohangarh, District Jaisalmer provided he executes a

personal bond in a sum of Rs.1,00,000/- with two sound and

solvent sureties of Rs.50,000/- each to the satisfaction of learned

trial court for his appearance before that court on each and every

date of hearing and whenever called upon to do so till the

completion of the trial.

(MANOJ KUMAR GARG),J 93-MS/-

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