Citation : 2021 Latest Caselaw 11601 Raj
Judgement Date : 27 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9654/2021
Jagjeet Singh @ Duli Singh S/o Karnel Singh, Aged About 22 Years, R/o 13-F, Guru Ki Dhani, Police Station Mathilirathan, District Sri Ganganagar (Raj.) (Presently Lodged In District Jail Sri Ganganagar)
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. Rajesh Kumar For Respondent(s) : Mr. Sudhir Tak, PP
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order
27/07/2021
This bail application has been filed under Section 439 Cr.P.C.
in connection with FIR No.187/2020 registered at Police Station,
Kesarisinghpur, district Sri Ganganagar for offence under
Section(s) 8/21, 22 & 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 co-accused
Karn Singh @ Viru, who is said to have sold the contraband to the
petitioner, has already been granted bail. The allegation against
the petitioner is of selling the said contraband further to the
accused Jarnail Singh from whom the recovery was made..
Learned Public Prosecutor opposes the bail application.
(2 of 2) [CRLMB-9654/2021]
Taking into consideration the nature of allegations and the
role of the petitioner, 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 - Jagjeet Singh @ Duli Singh S/o
Karnel 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
60-1/-saurabh
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