Pappu S/O Shri Ramratan vs State Of Rajasthan
2021 Latest Caselaw 337 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 620/2021

Pappu S/o Shri Ramratan, Aged About 35 Years, R/o Ghatakhedi,
P.s. Chhabra, Distt. Baran (Raj.) ( The Accused Petitioner Is In
Custody At Sub Jail Chabbra, Distt. Baran.)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Sanjay Sharma, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 209/2020 was registered at Police Station Bapcha,

District Baran for offence under Sections 8, 15, 29 of NDPS Act.

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

has been granted bail. Matter pertains to less than commercial

quantity. Petitioner is not having any criminal antecedents of like

nature.

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

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

(2 of 2) [CRLMB-620/2021]

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 /59

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