Hanuman Son Of Shri Harchandra vs The State Of Rajasthan
2021 Latest Caselaw 2169 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

 S.B. Criminal Miscellaneous 2nd Bail Application No. 3714/2021

Hanuman Son Of Shri Harchandra, Aged About 40 Years,
Resident Of Ishrda Police Station Chauth Ka Barwada, District
Sawai Madhopur. (Raj.). (Presently Confined In District Jail Sawai
Madhopur)
                                                                  ----Applicant
                                   Versus
The State Of Rajasthan, Through P.P.
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous 5th Bail Application No. 3715/2021 Mahendra S/o Damodar, R/o Isarda, Police Station Chouth Ka Barwada, District Sawaimadhopur, Rajasthan. (At Present In District Jail Sawai Madhopur)

----Applicant Versus State Of Rajasthan, Through P.P.

----Respondent S.B. Criminal Miscellaneous 2nd Bail Application No. 3716/2021 Saheed S/o Babu Khan, Aged About 30 Years, R/o Shivad, Police Station Chouth Ka Barwada. (At Present Confined In District Jail Sawai Madhopur)

----Applicant Versus State Of Rajasthan, Through P.P.

----Respondent

For Applicant(s) : Mr. Anil Kumar Upman, Advocate Mr. Nawab Ali Rathore, Advocate For Respondent(s) : Mr. Riyasat Ali, Public Prosecutor

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

05/03/2021

(2 of 3) [CRLMB-3714/2021]

1. These Criminal Misc. Second and Fifth Bail Applications have

been brought under Section 439 of Cr.P.C., seeking regular bail in

connection with F.I.R. No. 0241/2019 registered with Police

Station Chauth Ka Barwada, District Sawai Madhopur for

offence under Sections 8/15 and 8/29 of the NDPS Act and 16/54

of the Rajasthan Excise Act.

2. Heard learned counsel for the accused-applicants and

perused the record of the case.

3. It has been argued on behalf of the accused-applicants that

they are in custody since long time. Main accused-Dipendra

S/o Shri Chetan Kumar has been released on bail by the Co-

ordinate Bench of this Court on 23.02.2021. Thereafter, co-

accused Hemraj S/o Fatah Lal has been released on bail by

another Co-ordinate Bench of this Court on 26.02.2021 on the

ground that main accused has already been enlarged on bail.

Conclusion of trial is likely to take considerable time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Keeping in view all the facts and circumstances of the case

and particularly the fact that main accused Dipendra S/o Shri

Chetan Kumar has been released on bail by a Co-ordinate Bench

of this Court on 23.02.2021, nature of accusations, but without

commenting upon detailed merits of the case, this court deems it

fit to enlarge the accused-applicants on bail.

7. Therefore, the bail applications are allowed. Accused-

petitioners (1) Hanuman Son Of Shri Harchandra (2) Mahendra

(3 of 3) [CRLMB-3714/2021]

S/o Damodar and (3) Saheed S/o Babu Khan be released on bail

in FIR No. 241/2019 registered with Police Station Chauth Ka

Barwada, District Sawai Madhopur, if they are not wanted in

any other case, provided each of them furnishes a personal bond

in the sum of Rs.1,00000/- (Rupees One Lakh) together with two

sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand) each

to the satisfaction of the learned trial court with the stipulation

that they shall appear before that Court or any court to which the

matter is transferred, on all subsequent dates of hearing and as

and when called upon to do so.

(MANOJ KUMAR VYAS),J

Sunita Kanwar /8-10

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