Jorawar [email protected] S/O Ratiram vs State Of Rajasthan
2021 Latest Caselaw 667 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                               14997/2020

Jorawar [email protected] S/o Ratiram, Aged About 30 Years, R/o
Pipalkheda Ps Mahuwa Dist. Dausa Raj. (Accused Presently
Confined In Dist. Jail Dausa)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. P.S. Rajawat
For State                 :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

22/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 811/2020 was registered at Police Station Mahuwa,

District Dausa for offence under Sections 8, 21(a), 21(b) of NDPS

Act.

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

recovered from petitioner is just above small 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-14997/2020]

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 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 /34

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