Raj Kumar vs State
2022 Latest Caselaw 4604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3835/2022

Raj Kumar S/o Madan Lal Dad Maheshwari, Aged About 50 Years, R/o Nagri, Purane Police Station, Near Chanderiya, P.S. Chanderiya, District Chittorgarh.

(At Present Lodged In District Jail, Chittorgarh).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Shanker Lal Sukhwal. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

24/03/2022

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.440/2021, Police Station Kotwali Nimbaheda, District

Chittorgarh, for the offences under Sections 8/20, 8/25 of N.D.P.S.

Act.

Learned counsel for the petitioner submits that the petitioner

was not present at the time of recovery of 180 Kg 'Ganja' from the

Trailor and later on he has been roped in this case because he was

the owner of the Vehicle. 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.

(2 of 2) [CRLMB-3835/2022]

Considering the fact that the recovered contraband is a

commercial quantity, this Court is not inclined to grant benefit of

bail to the petitioner at this stage.

Accordingly this Criminal Miscellaneous Bail Application is

dismissed. However, the petitioner is at liberty to file a fresh bail

application after recording the statement of Investigating Officer.

(MANOJ KUMAR GARG),J 58-prashant/-

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