Sukhvinder Singh vs State Of Rajasthan
2022 Latest Caselaw 5700 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4963/2022

Deepak Kumar S/o Premdutt, Aged About 45 Years, R/o Chak 27-A, Anupgarh, Tehsil Anupgarh, District Sri Ganganagar.

(At Present Lodged In Sub Jail, Anupgarh)

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4385/2022 Sukhvinder Singh S/o Shri Jabar Singh, Aged About 33 Years, R/o Chak 27 A, Anupgarh Distt. Sriganganagar Raj.

(Presently Lodged In Sub Jail Anupgarh)

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

----Respondent

For Petitioner(s) : Ms. Rajni Kaushik.

Mr. Himmat Jagga.

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

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/04/2022

The present bail applications have been filed under Section

439 Cr.P.C. The petitioners have been arrested in connection with

F.I.R No.182/2022, Police Station Anupgarh, District Sri

Ganganagar, for the offences punishable under Sections 8/15, 21,

25 N.D.P.S. Act.

        Learned   counsel       for   the   petitioners          submits   that   the



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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.

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 applications filed under Sec.439 Cr.P.C.

are allowed and it is directed that petitioners Deepak Kumar S/o

Premdutt & Sukhvinder Singh S/o Shri Jabar Singh shall be

released on bail in connection with F.I.R No.182/2022, Police

Station Anupgarh, 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 121-122. prashant/-

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