Arshad S/O Sallauddin vs State Of Rajasthan
2021 Latest Caselaw 2714 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10649/2021

Arshad S/o Sallauddin, Aged About 24 Years, R/o House Number
46/35 Opp. Purane Power House Near Garib Nawaj Majsid
Khaniya Bandha Goner Road Ps Transport Nagar Jaipur(Accused
Petitioner Is In Central Jail Jaipur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Amitach Vijaywargia For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.154/2021 was registered at Police Station

Ramganj , Jaipur for offence under Sections 8/21 of NDPS.

3. It is contended by counsel for the petitioner that recovered

smack is just few miligram above the small quantity. Persons from

whom the recovery was effected mentioned the name of someone

else but because of petitioner was in custody, petitioner has been

made an accused in this case.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10649/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

8. However, it is made clear that if the petitioner repeats the

offence, State would be free to move application for cancellation

of bail before the concerned Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /61

Powered by TCPDF (www.tcpdf.org)