Shaitan Singh vs State Of Rajasthan
2022 Latest Caselaw 15009 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

...

S.B. Criminal Misc. Bail Application No. 15698/2022

Shaitan Singh S/o Shri Devi Singh, Aged About 36 Years, R/o Admela Tehsil Nathdwara District Rajsamand. (At Present Lodged In Dist. Jail Banswara)

----Petitioner Versus State Of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit. For Respondent(s) : Mr. Mohd. Javed Gouri, PP.

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

20/12/2022

1. The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Shaitan Singh S/o Devi

Singh. The petitioner has been arrested in connection with FIR No.

140/2021 registered at Police Station Kotwali Banswara, Banswara

for the offences under Sections 8/18, 8/29, 8/21 of the NDPS Act.

2. Learned counsel for the accused-petitioner submits that it is

the case of the prosecution that some contraband was recovered

from the house of Parvej and Salim Mansoori and both have been

granted bail. The present petitioner has been made accused in

this case on the basis of the disclosure made by them. Trial is

likely to take long time to conclude. No fruitful purpose would be

served by keeping the accused-petitioner behind the bars till

disposal of the case.

                                                                            (2 of 2)                       [CRLMB-15698/2022]



                                   3.   Per       contra,   learned       Public      Prosecutor         has   vehemently

                                   opposed the bail application.

4. Considering the arguments advanced by the counsel for the

parties and looking to the overall facts and circumstances of the

case, this court deems it just and proper to enlarge the accused-

petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner named above

shall be enlarged on bail provided he furnishes a personal bond in

the sum of Rs.50,000/- with two sureties of Rs.25,000/- 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.

(FARJAND ALI),J 232-Mohan/-

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