Boby Singh vs State Of Rajasthan
2021 Latest Caselaw 17826 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15977/2021

Boby Singh S/o Shamsher Singh, Aged About 19 Years, R/o 6P Tehsil Anupgarh, District Sri Ganganagar.

(At Present Lodged In Sub Jail, Anupgarh)

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

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/11/2021

The present bail application has been filed under Section 439

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

No.392/2021, Police Station Gharsana, District Sri Ganganagar for

the offence under punishable under Sections 8/21, 25 of NDPS

Act.

Learned counsel for the petitioner submits that the recovered

contraband is below the commercial quantity. The petitioner is in

judicial custody and the trial of the case will take sufficient long

time. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-15977/2021]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Boby Singh

S/o Shamsher Singh shall be enlarged on bail in F.I.R.

No.392/2021, Police Station Gharsana, District Sri Ganganagar

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

with two sureties of Rs.50,000/- each to the satisfaction of the

learned trial Judge for his appearance before the court concerned

on all the dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

24-prashant/-

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