Ravinder @ Randheer @ Mehandi vs State Of Rajasthan
2021 Latest Caselaw 10560 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6374/2021

Ravinder @ Randheer @ Mehandi S/o Sh. Kashmeer Singh, Aged About 19 Years, R/o Vill. Kharliya, Police Thana Pilibanga, Dist. Sri Hanumangarh. (At Present Lodged In Sub Jail, Sri Karanpur).

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


For Petitioner(s)        :     Mr. H.R. Chawla
For Respondent(s)        :     Mr. Anil Joshi, PP
                               Mr. Alok Singh, Inspector
                               P.S. Srikaranpur

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order 12/07/2021

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

in connection with FIR No.86/2020 registered at Police Station,

Padampur for offence under Section(s) 8/22 & 29 of 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's conduct in the crime is not made out at all. From the

charge-sheet, there is no statement or any investigation report

where the name of the petitioner has been mentioned.

The I.O. is present along with the case diary and states that

in the interrogation, the name of the petitioner had crept in and

therefore he was arrested, however, from the challan papers this

(2 of 2) [CRLMB-6374/2021]

court finds that prima facie no specific allegation is found to be

made out against the petitioner.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the overall facts and circumstances

of the case but without commenting further on merits of the case,

I deem it just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Ravinder @ Randheer @ Mehandi

S/o Sh. Kashmeer Singh, be released on bail under Section 439

Cr.P.C. in connection with aforesaid FIR provided the petitioner

furnishes a personal bond of Rs.20,000/- 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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

8-1/-saurabh

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