Dalip Kumar vs State Of Rajasthan
2022 Latest Caselaw 5043 Raj

(1 of 2) [CRLMB-4228/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4228/2022

1. Dalip Kumar S/o Sh. Ranjeet Ram, Aged About 23 Years, R/o 10 BNW, Lalgarh Jattan Police Station, Dist. Sri Ganganagar.

(Lodged In Central Jail, Sri Ganganagar).

2. Ravindra Kumar S/o Sh. Bhajan Lal, Aged About 23 Years, R/o Kular, Bhagwaan Police Station, Dist. Fazilka (Punjab).

(Lodged In Central Jail, Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Tirupati Chandra.

Mr. Abhishek Aggarwal.

For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/04/2022

The petitioners have been arrested in connection with F.I.R.

No.74/2022, Police Station Sadulshahar, District Sri Ganganagar,

for the offence punishable under Section 8/21 of the NDPS Act.

The petitioners have preferred this bail application under Section

439 Cr.P.C.

Counsel for the petitioners submits that the recovered

contraband is below commercial quantity. The accused-petitioners

are in judicial custody and the trial of the case will take sufficient

long time to be concluded. Therefore, the benefit of bail should be

granted to the accused-petitioners.

(2 of 2) [CRLMB-4228/2022]

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

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

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

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

allowed and it is directed that petitioners (1) Dalip Kumar S/o Sh.

Ranjeet Ram & (2) Ravindra Kumar S/o Sh. Bhajan Lal, shall be

released on bail in connection with F.I.R. No.74/2022, Police

Station Sadulshahar, District Sri Ganganagar provided each of

them executes a personal bond in a sum of Rs.1,00,000/- with

two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of learned trial court for their appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(MANOJ KUMAR GARG),J 73-prashant/-

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