Bhairulal Son Of Kanwarlal vs The State Of Rajasthan
2021 Latest Caselaw 3171 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                  9341/2021

Bhairulal     Son     Of   Kanwarlal,        Resident       Of      Kachhi       Mohalla,
Jhalarapatan, District Jhalawar (Raj). ( At Present Petitioner
Confined At District Jail Jhalawar )
                                                                          ----Petitioner
                                      Versus
The State Of Rajasthan, Through P.p.
                                                                        ----Respondent

For Petitioner(s) : Mr. Pranay Raj Singh Jhala, through VC For Respondent(s) : Mr. Riyasat Ali, 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. 16/2021 was registered at Police Station

Jhalarapatan, District Jhalawar for offence under Sections 8/21 of

N.D.P.S. Act.

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

contraband is less than commercial quantity.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has 14 criminal antecedents including

5 cases under the N.D.P.S. Act.

5. I have considered the contentions.

(2 of 2) [CRLMB-9341/2021]

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /10

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