Suresh S/O Rampratap Meena vs State Of Rajasthan
2021 Latest Caselaw 651 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14907/2020

Suresh S/o Rampratap Meena, R/o Bhatgao Ps Harnawadashaji
Dist. Baran (Petitioner Is Confined At Sub Jail Aklera Jhalawar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Amit Dadhich present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.252/2020 was registered at Police Station Aklera,

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

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

contraband is less than commercial quantity. Co-accused have

been enlarged on bail. 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-14907/2020]

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.

(PANKAJ BHANDARI),J

ARTI SHARMA /26

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