Suresh S/O Shri Jaisingh Saini vs State Of Rajasthan
2021 Latest Caselaw 726 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                                 14798/2020

1.       Suresh S/o Shri Jaisingh Saini, R/o Dhani Khushalgarh Ps
         Pragpura Tehsil Pawta Dist. Jaipur Raj. (At Present
         Confined At Sub Jail Kotputli)
2.       Vikas @ Monu S/o Pappuram, R/o Kushalgarh Tehsil
         Pawta Dist. Jaipur Raj. (At Present Confined At Sub Jail
         Kotputli)
                                                                         ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Prakash Chand Yadav For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioners have filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 592/2020 was registered at Police Station

Pragpura, District Jaipur for offence under Sections 8, 15 of NDPS

Act.

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

contraband is less than commercial quantity. Petitioners are not

having criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-14798/2020]

6. Considering the contentions put forth by counsel for the

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

7. This bail application is 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 learned trial court with the stipulation that they 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 petitioners repeat the

offence, State would be free to move bail application for

cancellation of bail before the concerned Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /14

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