Shubham Kumar @ Rahul vs State
2022 Latest Caselaw 3463 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2962/2022

Shubham Kumar @ Rahul S/o Sukhvindra Singh, Aged About 26 Years, R/o Ummedpur, Sanewal, Dist. Ludhiyana (Punjab).

(At Present Lodged In Dist. Jail, Sri Ganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Devender Singh Thind. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/03/2022

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.39/2022, Police Station Sadar, Sri Ganganagar, for the offence

under Section 8/18 N.D.P.S. Act.

Learned counsel for the petitioner submits that the recovered

contraband is below commercial quantity. The petitioner 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-2962/2022]

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 Shubham

Kumar @ Rahul S/o Sukhvindra Singh shall be enlarged on bail in

F.I.R. No.39/2022, Police Station Sadar, Sri Ganganagar 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 58-prashant/-

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