Jagdeep Singh S/O Darshan Singh vs State Of Rajasthan
2021 Latest Caselaw 2279 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Fourth Interim Bail
                    Application No. 4625/2021

Jagdeep Singh S/o Darshan Singh, R/o House No. 64, Ward
No.7, Bedi Nagar, Moga Police Station, Moga City No.1, Dist.
Moga Punjab. (Presently Confined In Central Jail Ajmer)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                  ----Respondent

For Petitioner(s) : Mr. Amit Dadhich For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/03/2021

1. Petitioner has filed this fourth interim bail application under

Section 439 Cr.P.C.

2. F.I.R. No.94/2019 was registered at Police Station Shrinagar,

District Ajmer for offence under Sections 8/15 of NDPS Act.

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

petitioner is to be operated. Prayer is made before the Court that

petitioner be given interim bail for a period of three months.

4. Learned Public Prosecutor has opposed the fourth interim

bail application.

5. I have considered the contentions and have perused the

record.

6. As per the record, surgery of petitioner has been advised. In

(2 of 2) [CRLMB-4625/2021]

view of the same, I deem it proper to grant interim bail to the

petitioner for a period of two months..

7. This fourth interim bail application is, accordingly, allowed for

a period of two months and petitioner to surrender before the

concerned Jail Authorities on 26.06.2021 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 trial

Court.

8. Petitioner is directed to surrender before the concerned Jail

Authorities on 26.06.2021.

(PANKAJ BHANDARI),J

ARTI SHARMA /22

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