Bhanwar Singh vs State
2021 Latest Caselaw 15672 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13894/2021

1. Bhanwar Singh S/o Shri Harisingh, Aged About 60 Years, R/o Manakdeh, P.s. Amet, District Rajsamand. (At Present Lodged In District Jail Rajsamand)

2. Ratan Lal S/o Mangi Lal, Aged About 42 Years, R/o Pithakheda, P.s. Raipur, District Bhilwara. (At Present Lodged In District Jail Rajsamand)

----Petitioners Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Chandrasen Rathore For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment / Order

18/10/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with FIR

No.206/2021 registered at Police Station Amet, District Rajsamand

for the offence(s) under Section 8/15 of NDPS Act.

Learned counsel for the petitioner submits that the

petitioners have been wrongly implicated in this case. They are

behind the bars since long. Recovered contraband article is less

than commercial quantity and conclusion of trial may take long

time. Hence, the petitioners be enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the

petitioners and taking into account the facts and circumstances of

(2 of 2) [CRLMB-13894/2021]

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

case, this court deems it just and proper to enlarge the petitioners

on bail.

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

allowed and it is ordered that the accused-petitioners (1)

Bhanwar Singh S/o Shri Harisingh (2) Ratan Lal S/o Mangi

Lal shall be enlarged on bail provided each of them furnishes a

personal bond in the sum of Rs.50,000/- with two sureties of

Rs.25,000/- each to the satisfaction of the learned trial Judge for

their appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(NARENDRA SINGH DHADDHA),J Brijesh 117.

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