Paramjeet Singh S/O Govind Singh ... vs The State Of Rajasthan
2021 Latest Caselaw 2114 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1813/2021

Paramjeet Singh S/o Govind Singh Rajput, R/o Gaadli Tehsil
Buhana Dist. Jhunjhunu Raj.
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Hem Singh Rathore with Ms. Seema Chauhan For Respondent(s) : Mr. Arvind Bhadu, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.0143/2020 was registered at Police Station, Buhana

District Jhunjhunu for offence under Sections 8 & 20 of NDPS Act.

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

contraband was not recovered from the petitioner. Petitioner is

neither the seller nor was the contraband meant for selling to the

petitioner. It is also contended that the matter has been kept

pending under Section 173(8) of Cr.P.C. against the petitioner,

only on the ground that he told the co-accused that he would

receive money, if he dealt in contraband. It is further contended

that petitioner is not having any criminal antecedents of like

nature.

(2 of 2) [CRLMB-1813/2021]

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the

petitioner, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Buhana District Jhunjhunu in

F.I.R. No. 0143/2020 is directed that in the event of arrest of the petitioner

he 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 his satisfaction on the following conditions:-

(I). that the petitioner shall make himself available for

interrogation by a police officer as and when required;

(ii). that the petitioner shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with the

facts of the case so as to dissuade him from disclosing such facts

to the Court or any police officer, and

(iii). that the petitioner shall not leave India without previous

permission of the Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /62

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