[email protected] S/O Kishor vs State Of Rajasthan
2021 Latest Caselaw 950 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                934/2021

[email protected] S/o Kishor, R/o Vill. Thahla Ps Mandalgarh Dist.
Bhilwara Raj. (At Present Accused Petitioner Confined In Dist.
Jail Bundi)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Yunus Khan present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/01/2021

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.0051/2020 was registered at Police Station Basoli,

District Bundi for offence under Sections 8 & 15 of NDPS Act.

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

situated co-accused have been enlarged on bail.

4. Learned Public Prosecutor has opposed the third bail

application.

5. I have considered the contentions and have perused the

order passed by this Court.

6. From the perusal of the earlier order, it is revealed that the

petitioner had taken the vehicle for taking his ailing mother and

(2 of 2) [CRLMB-934/2021]

later on from his conscious possession, contraband was recovered.

Hence there is no change in circumstance necessitating

entertaining the third bail application.

7. This third bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /82

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