Krishna Kumar S/O Shri Bheem Sain ... vs State Of Rajasthan
2021 Latest Caselaw 975 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 1032/2021

Krishna Kumar S/o Shri Bheem Sain Mishra, Aged About 21
Years, R/o Retora Kalan Ps Retora Kalan Dist. Murena M.p.
(Presently Confined In Sub Jail Aklera Dist. Jhalawar)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

Connected With S.B. Criminal Miscellaneous Second Bail Application No. 1033/2021 Kuldeep S/o Shri Rampal, Aged About 20 Years, R/o House No. 219 Khidki Mohalla Kilagate Gwalior Ps Hazeera M.p. (Presently Confined In Sub Jail Aklera Dist. Jhalawar Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Tara Chand Sharma present in the Court For Respondent(s) : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/01/2021

1. Petitioners have filed these second bail applications under

Section 439 Cr.P.C.

2. F.I.R. No.82/2020 was registered at Police Station Jawar,

District Jhalawar for offence under Sections 8, 15, 25, 29 of NDPS

Act.

(2 of 2) [CRLMB-1032/2021]

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

were not knowing that they were hired for bringing the

contraband.

4. Learned Public Prosecutor has opposed these second bail

applications. It is contended that the matter pertains to

commercial quantity. Petitioners were having cash money for

purchasing of contraband. They were caught near the place of

occurrence. The vehicle containing the contraband was seized.

They were having telephonic conversation with the person who

was carrying the contraband.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain these second bail

applications.

7. These second bail applications are, accordingly, dismissed.

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

(PANKAJ BHANDARI),J

ARTI SHARMA /70-71

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