Dhram Singh @ Ajay S/O Shri Hatti ... vs State Of Rajasthan
2021 Latest Caselaw 3157 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous Bail Application No.
                                10840/2021

Dhram Singh @ Ajay S/o Shri Hatti Singh @ Natthu, Aged About
41 Years, R/o Ghoda Wala Basti Ward No. 73 Ps Jawahar Nagar
Kota (Presently Confined At Dist. Jail Baran)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Neelesh Jain for Mr. Rohan Jain For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 635/2020 was registered at Police Station Kotwali

Baran, District Baran for offence under Sections 8/20 of NDPS Act.

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

contraband is less than commercial quantity. Recovery was

effected from the co-accused. Co-accused has been enlarged on

bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

(2 of 2) [CRLMB-10840/2021]

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 learned trial court with the stipulation that he 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 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 /65

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