Ramesh Singh vs State Of Rajasthan
2021 Latest Caselaw 10894 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9129/2021

Ramesh Singh S/o Shri Lal Singh, Aged About 38 Years, R/o Chak 4 B Badi Pakki (Kotha Pakki), Hindumalkot Police Station, Sri Ganganagar, District Sri Ganganagar (Lodged In Sub Jail, Anupgarh)

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

----Respondent

For Petitioner(s) : Mr. Ashish Gehlot on behalf of Mr. T C Sharma For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

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

in connection with FIR No.317/2021 registered at Police Station,

Anupgarh District Sri Ganganagar for offence under Section(s)

8/21 & 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.

Taking into consideration the quantity of smack recovered

which is much less than the commercial quantity but without

commenting further on merits of the case, I deem it just and

proper to enlarge the petitioner on bail. Moreso, as the co-accused

has already been enlarged on bail.

(2 of 2) [CRLMB-9129/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Ramesh Singh S/o Shri Lal 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

5-1/-saurabh

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