Shobharam S/O Kailashchand ... vs State Of Rajasthan
2021 Latest Caselaw 3153 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                              10849/2021

Shobharam S/o Kailashchand Tanwar, R/o Duragpura Ps Bhijpur
Dist. Rajgarh M.p. (At Present Confined In Sub Dist. Jail Aklera
Dist. Jhalawar Raj.)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10850/2021 Rameshchand S/o Bhanwarlal Tanwar, R/o Palkanda Ps Ghatoli Dist. Jhalawar Raj. (At Present Confined In Sub Dist. Jail Aklera Dist. Jhalawar Raj.)

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

----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 235/2021 was registered at Police Station Aklera,

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

Act.

(2 of 2) [CRLMB-10849/2021]

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

contraband is less than commercial quantity. Petitioners are not

having any criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed these 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 bail applications.

7. These 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 learned trial court with the stipulation that they

shall appear before that Court and any court to which the matter

is 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 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 /69-70

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