Jogendra Singh vs State
2021 Latest Caselaw 11428 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9435/2021

Jogendra Singh S/o Sh. Mukhtyar Singh, Aged About 32 Years, Chak 18 Sd, P.s. Jetsar, Dist. Sriganganagar (Raj.). (At Present Lodged In Sub Jail, Anupgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Mukesh Trivedi, 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.282/2020 registered at Police Station,

Anupgarh, District Sriganganagar for offence under Section(s)

8/22, 25 & 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

has been involved under Section 29 of the NDPS Act on the basis

of statement made by the main accused from whom the

contraband was recovered. The charge-sheet has already been

filed.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration that another co-accused-Kaluram

has already been granted bail by the Co-ordinate Bench of this

(2 of 2) [CRLMB-9435/2021]

Court 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 - Jogendra Singh S/o Sh. Mukhtyar

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.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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

73-1/-saurabh

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