Surendra vs State
2021 Latest Caselaw 15674 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13974/2021

Surendra S/o Jagdish, Aged About 24 Years, Shiago Ki Dhani, Asanda, P.s. Aasop, Dist. Jodhpur (Raj.). (At Present Lodged In District Jail, Hanumangarh).)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jaikishan Haniya, Adv. For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment / Order

18/10/2021

1. The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.60/2021 Registered at Police Station Goluwala, District

Hanumangarh for the offence(s) under Section 8/18 of NDPS Act.

2. Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in this case. He is behind the bars

since 29.09.2021. Petitioner was made an accused on the

statement of co-accused. Recovered contraband article is below

the commercial quantity and conclusion of trial may take long

time.

3. Learned Public Prosecutor has opposed the bail application.

4. Considering the contentions put-forth by the counsel for the

petitioner and taking into account the facts and circumstances of

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

(2 of 2) [CRLMB-13974/2021]

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

on bail.

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

allowed and it is ordered that the accused-petitioner Surendra

S/o Jagdish shall be enlarged on bail provided he 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

his appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(NARENDRA SINGH DHADDHA),J

169/Jatin

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