Sudesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 7765 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous 2nd Bail Application No. 3054/2021

Sudesh Kumar S/o Shri Bhagirath, Aged About 35 Years, Chak 5 B.l.m., Police Station Sri Vijaynagar, District Sri Ganganagar (Rajasthan). (At Present Lodged In Sub Jail Anoopgarh).

----Petitioner Versus

State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Trilok Joshi

For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

Heard learned counsel for the parties and perused the

material available on record.

Learned counsel for the petitioner has submitted that

the police have filed charge-sheet against the petitioner

without there being any iota of evidence against him. It is

further submitted that the petitioner is in custody since long,

therefore, he may be enlarged on bail.

Per contra, learned Public Prosecutor has opposed the

bail application and submitted that from the evidence of

(2 of 2) [CRLMB-3054/2021]

Seizure Officer (PW-1), it is clear that huge quantity of

tablets containing narcotic substance above commercial

quantity have been recovered from the petitioner.

Having regard to the overall facts and circumstances of

the case, I am not inclined to grant bail to the petitioner.

Hence, this second bail application is dismissed.

(VIJAY BISHNOI),J

11-msrathore/-

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