Jagroop Singh vs State
2021 Latest Caselaw 11366 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9158/2021

Jagroop Singh S/o Sh. Avtar Singh, Aged About 25 Years, R/o Village 55 G.b., Police Station Ramsinghpur, Dist. Sriganganagar (Raj.). (Presently Lodged In Cenral Jail, Anupgarh).

----Petitioner Versus State of Raj., Through PP

----Respondent

For Petitioner(s) : Mr. Navneet Poonia For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

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

in connection with FIR No.103/2021 registered at Police Station

Ramsinghpur, Distt. Sriganganagar, for offence under Section(s)

8/15 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 there is no

previous case pending against the petitioner. The recovery of

poppy straw is of 25 Kg which is much less than the commercial

quantity.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the overall facts and circumstances

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

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

(2 of 2) [CRLMB-9158/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner Jagroop Singh S/o Sh. Avtar 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 32-amit/-

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