Banty @ Raghuraj S/O Badrilal vs State Of Rajasthan
2021 Latest Caselaw 2883 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10895/2021

Banty @ Raghuraj S/o Badrilal, Resident Of Kamkheda, Police
Station Kamkheda, District Jhalawar (Raj.) ( At Present Confined
In Sub -Jail Chhabra, District Baran (Raj.)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.349/2020 was registered at Police Station

Chhipabarod, District Baran for offence under Sections 8/20 of

NDPS Act.

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

recovery was effected from Jitendra and Permanand who have

been given benefit of bail by the High Court. it is also contended

that recovered contraband is less than commercial quantity.

Petitioner is not having any criminal antecedents.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10895/2021]

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 that

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 /51

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