Surendra Kumar vs State Of Rajasthan
2021 Latest Caselaw 17325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11559/2021

Surendra Kumar S/o Sh. Joraram, Aged About 24 Years, Dayasagar Khara, Police Thana Phalodi Dist. Jodhpur Rajasthan. (Presently Lodged At Dist. Jail, Hanumangarh).

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. B.R. Godara
For Respondent(s)        :     Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

20/11/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.103/2019 of

Police Station Pilibanga, District Hanumangarh for the offences

punishable under Sections 8/15, 25, 29 of the NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that co-

accused persons namely Ashok Kumar and Baljeet Singh against

whom the allegations of supplying narcotic contraband to main co-

accused Harpal Singh has been levelled, have already been

enlarged on bail. It is submitted that the case of the petitioner is

not distinguishable from that of co-accused person, who have

been enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-11559/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Surendra Kumar

S/o Sh. Joraram shall be released on bail in connection with FIR

No.103/2019 of Police Station Pilibanga, District Hanumangarh

provided he executes a personal bond in a sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

73-Arun/-

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