Vinod Kumar Jaat S/O Chajuram Jaat vs State Of Rajasthan
2021 Latest Caselaw 981 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              14847/2020

Vinod Kumar Jaat S/o Chajuram Jaat, Aged About 24 Years, R/o
Gram Torda Brahmaan Tehsil Pawta Ps Pragpur Dist. Jaipur Rural
(Accused Petitioner Is In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Amitabh Vijaywargia for Mr. Jitender Vijay For State : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 253/2020 was registered at Police Station Karni

Vihar, Jaipur for offence under Sections 8/15 of NDPS Act.

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

contraband is less than commercial quantity. Co-accused has been

enlarged on bail by Co-ordinate Bench. Petitioner is not having

criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-14847/2020]

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

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

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 he 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 petitioner repeats the

offence, State would be free to move application for cancellation

of bail before the concerned Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /41

Powered by TCPDF (www.tcpdf.org)