Ramesh Chand S/O Shrilal vs State Of Rajasthan
2021 Latest Caselaw 433 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 681/2021

Ramesh Chand S/o Shrilal, Aged About 37 Years, R/o Kolukheda
Mewatiyan Police Station Jawar District Jhalawar (Raj) (At
Present In Sub Jail, Chhabra, District Baran)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp.
                                                                ----Respondent

For Petitioner(s) : Mr. Javed Mohammed Khan through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.160/2020 was registered at Police Station Harnavda

Shahji, District Baran for offence under Sections 8, 15 of NDPS

Act.

3. It is contended by counsel for the petitioner that the

recovered contraband is less than commercial quantity. Co-

accused have been enlarged on bail.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-681/2021]

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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be 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 application for cancellation

of bail before the concerned Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /71

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