Madan Lal S/O Shri Lalluram vs State Of Rajasthan
2022 Latest Caselaw 1639 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 10362/2021

Madan Lal S/o Shri Lalluram, Aged About 35 Years, R/o Kolaheda
Police Station Narayanpur District Alwar At Present In Central Jail
Alwar
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Azad Ahmed, Adv. For Respondent(s) : Mr. Ramesh Choudhary, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

21/02/2022

1. This bail application has been filed under Section 439 Cr.P.C.

The petitioner has been arrested in connection with FIR

No.147/2021 Registered at Police Station Narayanpur, District

Alwar for the offence(s) under Sections 8/21 and 8/22 of NDPS

Act.

2. Learned counsel for the petitioner submits that the petitioner

has been falsely 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 and submits that

excluding the neutral substance, the total quantity of codeine

contained in bottles of cough syrup, comes to below the

(2 of 2) [CRLMB-10362/2021]

commercial quantity. Conclusion of trial may take long time. So,

the petitioner be enlarged on bail.

3. Learned Public Prosecutor has opposed the bail application.

4. 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.

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

allowed and it is ordered that the accused-petitioner Madan Lal

S/o Shri Lalluram 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

Jatin /09

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