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Gurpreet Singh vs State
2022 Latest Caselaw 3382 Raj

Citation : 2022 Latest Caselaw 3382 Raj
Judgement Date : 4 March, 2022

Rajasthan High Court - Jodhpur
Gurpreet Singh vs State on 4 March, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2802/2022

Gurpreet Singh S/o Sh. Angrej Singh, Aged About 37 Years, R/o Malout-Bhatinda Bypass, Green Park Colony, Muktsar, P.s. Muktsar, Distt. Muktsar (Punjab).

(At Present Lodged In Sub Jail, Srikaranpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Baljinder Singh Sandhu. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2022

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.240/2021, Police Station Padampur, for the offences under

Sections 8/15, 25 & 29 of NDPS Act.

Learned counsel for the petitioner submits that the recovered

contraband is below commercial quantity. He further submits that

no other criminal case has been registered against the petitioner.

The petitioner is in judicial custody and the 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.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-2802/2022]

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 Gurpreet

Singh S/o Sh. Angrej Singh shall be enlarged on bail in F.I.R.

No.240/2021, Police Station Padampur provided 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 48-prashant/-

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