Gurdas Singh vs State Of Rajasthan
2022 Latest Caselaw 4916 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4256/2022

Gurdas Singh S/o Malkeet Singh, Aged About 27 Years, R/o Salempura, Police Station Sameja Kothi, District Sri Ganganagar.

(At Present Lodged In Sub Jail, Raisinghnagar)

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

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria. For Respondent(s) : Ms. Anita Gehlot, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/04/2022

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.39/2022, Police Station Sameja Kothi, District Sri Ganganagar,

for the offences punishable under Sections 8/21, 25 N.D.P.S. Act.

Learned counsel for the petitioner submits that the recovered

contraband is below commercial quantity and no other criminal

case has been registered against the petitioner. 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.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-4256/2022]

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 Gurdas Singh

S/o Malkeet Singh shall be enlarged on bail in F.I.R. No.39/2022,

Police Station Sameja Kothi, 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 158-prashant/-

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