Rajendra Singh S/O Kamal Singh vs State Of Rajasthan
2021 Latest Caselaw 2967 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                           10879/2021

Rajendra Singh S/o Kamal Singh, Aged About 38 Years, R/o Near
Harijan Basti Mandir Rampura Malah Ps Sewar Dist. Bharatpur
Raj. (At Present Is Confined In Central Jail Jaipur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

Connected With S.B. Criminal Miscellaneous Second Bail Application No. 10880/2021 Lokesh Kumar S/o Rajendra Singh, Aged About 26 Years, R/o Garhi Lakhan Paingor Ps Kumher Dist. Bharatpur Raj. (At Present Is Confined In Central Jail Jaipur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman, through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/07/2021

1. Petitioners have filed these second bail applications under

Section 439 Cr.P.C.

2. F.I.R. No.478/2020 was registered at Police Station Bassi,

District Jaipur for offence under Sections 8/20 NDPS Act.

3. It is contended by counsel for the petitioners that initially in

the FIR, the weight of contraband Ganja was found to be 20 kgs

and 100 grams, whereas in the inventory report prepared by

(2 of 2) [CRLMB-10879/2021]

Magistrate it was reduced to 15 kg and 412 grams. It is also

contended that recovered contraband is less than commercial

quantity.

4. Learned Public Prosecutor has opposed these second bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these second bail

applications.

7. These second bail applications are, accordingly, allowed and

it is directed that accused-petitioners shall be released on bail

provided each of them 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 they 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 petitioners repeat the

offence, State would be free to move application for cancellation

of bail before the concerned Court.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /57-58

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