Najam Singh vs State Of Rajasthan
2022 Latest Caselaw 5709 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4815/2022

Najam Singh S/o Manjeet Singh, Aged About 26 Years, R/o 9 Z, Tehsil And District Sriganganagar.

(Presently Lodged In Sriganganagar Jail)

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

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/04/2022

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.96/2022, Police Station Sadar, District Sriganganagar, for the

offence punishable under Section 8/15 of N.D.P.S. Act.

Learned counsel for the petitioner submits that the recovered

contraband is below commercial quantity. 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-4815/2022]

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 Najam Singh

S/o Manjeet Singh shall be enlarged on bail in F.I.R. No.96/2022,

Police Station Sadar, District Sriganganagar 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 43-prashant/-

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