Rahul Jangid S/O Nathulal vs State Of Rajasthan
2022 Latest Caselaw 1611 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 19639/2021

Rahul Jangid S/o Nathulal, Aged About 30 Years, R/o Khatiyo Ki
Dhani, Village Mukundpura,thana Bhakrota, Jaipur At Present
Plot No. 62, Shanta Kunj Colony, Basdi, Hasanpura Thana
Bhakrota, Jaipur (At Present Accused Confined In Central Jail
Jaipur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Public Prosecutor
                                                                   ----Respondent

For Petitioner(s)           :     Mr. K.N. Sharma
For Respondent(s)           :     Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

18/02/2022 The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.458/2021 registered at Police Station Muhana, Jaipur City

(South) for the offence(s) under Sections 8/22 and 8/29 of NDPS

Act.

Learned counsel for the petitioner submits that the petitioner

has been wrongly implicated in this case. He is behind the bars

since long. Charge-sheet has been filed against the petitioner.

Learned counsel for the petitioner relying on a judgment of

Hon'ble Delhi High Court dated 31.07.2020 in case of Iqbal Singh

Vs. State, Bail Application No.645/2020 submits that

excluding the neutral substance, recovered contraband articles

contained in medicines, comes to below the commercial quantity.

(2 of 2) [CRLMB-19639/2021]

Conclusion of trial may take long time. Hence, the petitioner be

enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the

petitioner and taking into account the facts and circumstances of

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

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

on bail.

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

allowed and it is ordered that the accused-petitioner Rahul

Jangid S/o Nathulal 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.

(NARENDRA SINGH DHADDHA),J

Brijesh 24.

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