Gajendra Singh vs State
2021 Latest Caselaw 17825 Raj

(1 of 2) [CRLMB-15983/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15983/2021

Gajendra Singh S/o Chogsingh, Aged About 34 Years, R/o Subashpura Indra Colony, P.s. Bichval, Dist. Bikaner. (At Present Lodged In Sub Jail, Suratgarh, Dist. Sriganganagar).

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


For Petitioner(s)        :     Mr. Ashok Kumar.
For Respondent(s)        :     Mr. Mahipal Vishnoi, P.P.



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                         Judgment / Order

26/11/2021

The petitioner has been arrested in connection with F.I.R.

No.234/2021, Police Station Rajiyasar, District Sri Ganganagar for

offences punishable under Sections 8/15 and 25 of NDPS Act. He

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

Counsel for the petitioner submits that the recovered

contraband is below commercial quantity. The accused-petitioner

is in judicial custody and the trial of the case will take sufficient

long time to be concluded. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-15983/2021]

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

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Gajendra Singh S/o

Chogsingh, shall be released on bail in connection with F.I.R.

No.234/2021, Police Station Rajiyasar, District Sri Ganganagar

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J

27-prashant/-

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