Gurmohan Singh vs State Of Rajasthan
2021 Latest Caselaw 17834 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16013/2021

Gurmohan Singh S/o Malkeet Singh, Aged About 38 Years, R/o 2 STY Sataeya, Tehsil Gharsana, Dist. Sri Ganganagar, Raj. (Presently Lodged In Jail Anupgarh Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Mr. Tanwar Singh.

Mr. Pradeep Swami.

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.259/2021, P.S. Gharsana, District Sri Ganganagar for offences

punishable under Sections 8/15, 29 of NDPS Act.

Learned counsel for the petitioner submits that similarly

situated co-accused Alladin and Akbar Ali have already been

enlarged on bail by the Coordinate Bench of this Court and the

case of the present petitioner is not distinguishable from that of

the co-accused. The recovered contraband is below 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.

(2 of 2) [CRLMB-16013/2021]

I have considered the arguments advanced before me and

gone through the material available on record.

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 Gurmohan

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

No.259/2021, P.S. 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

36-prashant/-

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