Kalasingh S/O Shri Darasingh vs State Of Rajasthan
2021 Latest Caselaw 723 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15114/2020

Kalasingh S/o Shri Darasingh, Aged About 34 Years, R/o Vill.
Ratangarh Tehsil Ratiya Dist. Fatehabad Haryana (At Present
Confined At Central Jail Ajmer)
                                                                       ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 15997/2020 Mohammed Momin S/o Shri Ibrahim Momin, Aged About 34 Years, R/o Village Semli, Ward No. 1, Tehsil Mandsor Malya, Kherkheda, P.s. Nai Abadi, Tehsil And District Mandsor (Mp). (At Present Confined In Central Jail Ajmer)

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Mirza Faisal Baig through VC Mr. Devanshu Sharma present in the Court For Respondent(s) : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.220/2018 was registered at Police Station

Nasirabad Sadar for offence under Sections 8, 15 of NDPS Act.

(2 of 2) [CRLMB-15114/2020]

3. It is contended by counsel for the petitioners that similarly

situated co-accused have been enlarged on bail.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, accordingly, allowed and it is

directed that accused-petitioners shall be released on bail

provided each of them 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 they 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. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /22-23

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