Suraj Singh @ Pappu Singh Son Of ... vs State Of Rajasthan
2021 Latest Caselaw 2206 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

  S.B. Criminal Miscellaneous 3rd Bail Application No. 609/2021

Suraj Singh @ Pappu Singh Son Of Kishan Singh, Resident Of
Survey No. 107, Nayako Ka Teeba, Ghat Ki Kuni, Police Station
Transport Nagar, Jaipur (Raj.) (Presently Confined In Central Jail,
Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent

For Petitioner(s) : Mr. Hariprasad Jangid for Mr. Anil Kumar Upman For Respondent(s) : Mr. M.S. Saini, PP

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

09/03/2021

Heard counsel for the parties.

Counsel for the petitioner submits that the petitioner has

been falsely implicated in this matter. Counsel for the petitioner

relied upon the judgment of the Hon'ble Supreme Court in the

matter of Mohsin @ Gandhi Vs. The State Of Rajasthan in Petition

for Special Leave to Appeal (Crl.) No. 4459/2020 decided on

16.11.2020.

Learned Public Prosecutor has opposed the bail application

and submitted that 19.100 Kg of 'ganja' has been recovered from

the possession of the petitioner. Learned Public Prosecutor further

submits that one other criminal case under the NDPS Act is

pending against the accused-petitioner.

(2 of 2) [CRLMB-609/2021]

Considering the facts and circumstances of the present case

and also considering the fact that one other criminal case under

the NDPS Act is pending against the petitioner and looking to the

seriousness of the offence(s) alleged against the petitioner,

without expressing any opinion on the merits of the case, no case

is made out to release the petitioner on bail under Section 439

Cr.P.C.

Hence, this third bail application stands dismissed.

(INDERJEET SINGH),J

CHARU SONI /1

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