Vishnu Meena vs State Of Rajasthan
2021 Latest Caselaw 10142 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6576/2021

Vishnu Meena S/o Devi Lal Meena, Aged About 28 Years, By Caste Meena, R/o Dodiya Ka Khera, Kherot, Pratapgarh, District Pratapgarh. (Lodged In Sub Jail, Abu Road).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr J.V.S. Deora
For Respondent(s)        :     Mr Anil Joshi, 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.246/2020 registered at Police Station,

Pindwara, District Sirohi for offence under Sections 8/15, 8/29 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 counsel for the petitioner submits that the petitioner

was not found to be in possession of any contraband article. He

has been made an accused alleging that he was escorting the

concerned vehicle wherein the contraband was recovered by the

Narcotics team and he has been found to have call links with other

co-accused. The charge-sheet has already been filed and it can

not be said that the petitioner abetted or conspired in the offence

committed by co-accused.

(2 of 2) [CRLMB-6576/2021]

Learned Public Prosecutor has opposed the bail application

and submits that there are call details between other co-accused

who were found to be in possession of the contraband article and

the present petitioner.

Considered the submissions, prima facie, the evidence that

only links the petitioner is having called up the other accused. No

other criminal case is pending against the petitioner. Satisfied that

the petitioner deserves to relief of bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Vishnu Meena s/o Devi Lal

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

with aforesaid FIR No.246/2020 registered at Police Station,

Pindwara, District Sirohi provided the petitioner furnishes a

personal bond of Rs.50,000/- 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

16-MMA/-

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