Ranjeet vs State Of Rajasthan
2022 Latest Caselaw 9201 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous IV Bail Application No. 1442/2022

1. Ranjeet S/o Sh. Swarn Singh @ Baba, Aged About 26 Years, Ward No. 43 F, Baringa, Ps Sri Karanpur, Dist. Sri Ganganagar, Rajasthan. (Presently Lodged In Jail Sub Jail- Sri Karanpur).

2. Hardeep Singh S/o Sh. Swarn Singh @ Baba, Aged About 30 Years, Ward No. 43 F, Baringa, Ps Sri Karanpur, Dist. Sri Ganganagar, Rajasthan. (Presently Lodged In Jail Sub Jail- Sri Karanpur).

                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. N.K. Sharma

For Respondent(s)        :     Mr. Arun Kumar, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

14/07/2022

Learned counsel for the petitioners has submitted

that the petitioners have falsely been implicated in this

case. It is argued that from the charge-sheet and the

statement of the Seizure Officer/I.O., it is clear that no

recovery of any narcotic contraband is effected at the

instance of the petitioners. It is further argued that there

is no iota of evidence available on record, which suggests

(2 of 3) [CRLMB-1442/2022]

that the petitioners are in contact with co-accused Govind

Ram, who allegedly supplied the narcotic contraband to

co-accused Swarn Singh @ Baba. Learned counsel has

also submitted that when no narcotic contraband has

been recovered from the petitioners and no direct

evidence involving the petitioners in commission of crime

is available on record, they may be enlarged on bail.

Learned counsel for the petitioners has further submitted

that co-accused Govind Ram has already been enlarged

on bail by this Court.

Per contra, learned Public Prosecutor has vehemently

opposed the bail application and argued that huge

quantity of more than 8 kgs of opium have been

recovered from the house of the petitioners and from the

possession of their father Swarn Singh @ Baba. It is also

submitted by the learned Public Prosecutor that more

than five lakh rupees have been recovered from both the

petitioners and there is all possibility that the said cash

has been collected by selling the narcotic contraband.

Learned Public Prosecutor has submitted that the case of

the petitioners is distinguishable from that of co-accused

Govind Ram, against whom, the allegation is only to the

effect that he has supplied the narcotic contraband.

(3 of 3) [CRLMB-1442/2022]

Learned Public Prosecutor, thus, submitted that it is not a

fit case, where the petitioners can be enlarged on bail.

Having heard learned counsel for the parties; after

going through the charge-sheet as well as the statement

of the prosecution witnesses recorded so far; taking into

consideration the fact that more than five lakh rupees

have been recovered from the petitioners and around 8

kgs of opium have been recovered from the possession of

their father Swarn Singh @ Baba, I am not inclined to

enlarge the petitioners on bail.

Hence, this fourth bail application is dismissed.

(VIJAY BISHNOI),J

285-msrathore/-

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