Prahlad S/O Tej Singh vs State Of Rajasthan
2021 Latest Caselaw 3062 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11400/2021

Prahlad S/o Tej Singh, Aged About 23 Years, R/o Chhan Ka
Kheda Ps Mishroli Dist. Jhalawar Raj. (At Present Confined In
Sub Dist. Jail Bhawani Mandi Dist. Jhalawar Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal present in the Court For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.77/2021 was registered at Police Station Dug,

District Jhalawar for offence under Sections 8, 21 & 29 of NDPS

Act.

3. It is contended by counsel for the petitioner that 12 gm

smack was recovered from the co-accused. On the basis of co-

accused, petitioner was made an accused in this case. Petitioner is

not having any criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11400/2021]

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

ARTI SHARMA /70

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