Lalchand S/O Shri Banshi vs State Of Rajasthan
2022 Latest Caselaw 3314 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                               20058/2021

Lalchand S/o Shri Banshi, R/o Dhani Nirbala Tan Bhankri Tehsil
Paota Dist. Jaipur Raj. (At Present Confined In Sub Jail Kotputli
Dist. Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Narpat Singh Shekhawat For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/04/2022

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.137/2021 was registered at Police Station Pragpura,

District Jaipur for offence under Sections 8((C) and 22(b) of NDPS

Act.

3. It is contended by counsel for the petitioner that after

rejection of the first bail application on 25.05.2021, challan has

been filed.

4. Learned Public Prosecutor has opposed the third bail

application.

5. I have considered the contentions.

6. This Court vide order dated 25.05.2021 rejected the first bail

(2 of 2) [CRLMB-20058/2021]

application as 1018 gm of tramadol was recovered from the

petitioner and the commercial quantity prescribed is 250 gm.

Merely because charge-sheet has been filed, cannot be made a

ground for entertaining the third bail application as the matter

pertains to commercial quantity and this Court at this stage

cannot come to the conclusion that petitioner is innocent and will

not repeat the offence while on bail, hence, I am not inclined to

entertain the third bail application.

7. Accordingly, the present Criminal Misc. Third Bail Application

is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /26

Powered by TCPDF (www.tcpdf.org)