Amit Kumar vs State
2022 Latest Caselaw 5774 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5036/2022

Amit Kumar S/o Shri Hukamchand, Aged About 35 Years, R/o Ward No. 18 Anupgarh P.S. Anupgarh Dist. Sriganganagar Raj. (At Present Lodged At Sub Dist. Jail Anupgarh Dist. Sriganganagar)

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

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/04/2022

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.14/2022, Police Station Anupgarh, District Sriganganagar, for

the offences under Sections 8/21, 29 of N.D.P.S. Act.

Learned counsel for the petitioner submits that similarly

situated co-accused Ibrahim @ Ibrim has already been enlarged

on bail by a Coordinate Bench of this Court and the case of the

present petitioner is not distinguishable from that of the co-

accused. Counsel further submits that recovered contraband is

below commercial quantity. The petitioner is in judicial custody

and 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.

(2 of 2) [CRLMB-5036/2022]

I have considered the arguments advanced before me and

gone through the material available on record.

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 Amit Kumar

S/o Shri Hukamchand shall be enlarged on bail in F.I.R.

No.14/2022, Police Station Anupgarh, District Sriganganagar 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 66-prashant/-

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