Hirasingh @ Rajveersingh vs State Of Rajasthan
2021 Latest Caselaw 892 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14459/2020

Hirasingh @ Rajveersingh S/o Bhairu Singh, Aged About 27 Years, Changli, Thana Nai Aabadi, Mandsor, District Mandsor, Madhyapradesh. (At Present Lodged In District Jail Pali).

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

                                                                   ----Respondent


For Petitioner(s)        :     Mr. M.L. Bishnoi
For Respondent(s)        :     Mr. A.R. Choudhary, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

13/01/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR

No.243/2018 of Police Satation Sadar, District Pali for the

offence(s) punishable under Section(s) 8/15 and 29 of the

NDPS Act. He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as

per the allegations levelled in the charge-sheet, the petitioner

was in the Etios vehicle, which was found to be escorting a

Bolero jeep, from which, narcotic contraband was recovered.

It is submitted that from the statements of the I.O. namely

Ganga Ram (PW-5), it is clear that the police have not found

any connection between the persons sitting in the Etios

vehicle with the persons transporting the narcotic contraband

(2 of 2) [CRLMB-14459/2020]

in the Bolero vehicle. It is further submitted that taking into

consideration this aspect of the matter, a Co-ordinate Bench

of this Court has granted bail to co-accused Ramniwas, whose

case is similar to that of the present petitioner.

Learned Public Prosecutor has opposed the bail

application.

Having regard to the totality of the facts and

circumstances of the case, without expressing any opinion on

the merits of the case, I deem it just and proper to grant bail

to the petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Hirasingh @ Rajveersingh S/o Bhairu Singh shall

be released on bail in connection with FIR No.243/2018 of

Police Satation Sadar, District Pali provided he/she/they

execute(s) a personal bond in the sum of Rs.50,000/- with

two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his/her/their appearance

before that court on each and every date of hearing and

whenever called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

50-msrathore/-

Powered by TCPDF (www.tcpdf.org)