Swai Singh vs State Of Rajasthan
2021 Latest Caselaw 10137 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5858/2021

Swai Singh S/o Chhugan Singh, Aged About 27 Years, B/c Rajput, R/o Navapura Post Kelnore P.s. Binjarad Distt. Barmer (Presently Lodged In Central Jail Jodhpur)

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

----Respondent

For Petitioner(s) : Mr Ram Niwas For Respondent(s) : Mr Shrawan Bishnoi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

06/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.81/2020 registered at Police Station,

Basani, District Jodhpur for offence under Sections 8/21 of the

NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned Public Prosecutor has opposed the bail application.

Looking into the nature of allegations and quantity of smack

recovered being 7 grams, slightly more than small quantity 5

grams, I am inclined to enlarge the petitioner on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Swai Singh s/o Chhugan Singh

be released on bail under Section 439 Cr.P.C. in connection with

aforesaid FIR No.81/2020 registered at Police Station, Basani,

(2 of 2) [CRLMB-5858/2021]

District Jodhpur provided the petitioner furnishes a personal bond

of Rs.25,000/- with one surety in the like amount, to the

satisfaction of the concerned Magistrate with the stipulation that

he shall comply with all the conditions laid down under Section

437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

86-MMA/-

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