Jugnu Malawat Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 3317 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                19826/2021

Jugnu Malawat Son Of Shri Bhagchand Malawat, Aged About 31
Years, Resident Of Plot No. 103- A, Radha Krishan Nagar,
Mangyawas, Police Station Mansarovar, Jaipur South, Presently
R/o Plot No. 26 Moti Nagar, Gurjar Ki Thadi, Police Station
Shyam Nagar, Jaipur, District Jaipur South ( Raj.) ( At Present In
Central Jail, Jaipur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s)          :     Mr. R R Goyal
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.90/2021 was registered at Police Station Harmada,

Jaipur West (Raj.) for offence under Sections 8/20 of NDPS Act.

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

have been framed and petitioner has been charged for the offence

under Section 8/29 of NDPS Act only. It is also contended that

petitioner has remained in custody for a period of more than one

year.

4. Learned Public Prosecutor has opposed the third bail

application.

(2 of 2) [CRLMB-19826/2021]

5. I have considered the contentions.

6. This Court rejected the second bail application on

30.07.2021 by a detailed order, merely because charges have

been framed only under Section 8/29 of NDPS Act, cannot be

made a ground for entertaining the third bail application.

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

is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /25

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