Thana Singh @ Jasvinder vs State Of Rajasthan
2022 Latest Caselaw 13498 Raj

(1 of 2) [CRLMB-14476/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14476/2022

Thana Singh @ Jasvinder S/o Kartar Singh, Aged About 60 Years, R/o Puhala, P.s. Nathana, District Bhatinda, Punjab. (Presently Lodged In Central Jail, Jodhpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kamal Rathore For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/11/2022

The petitioner has been arrested in connection with FIR

No.213/2021 of Police Station Bap, Jodhpur Rural for the offence

punishable under Sections 8/15, 22, 29 of NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the recovered

contraband is below commercial quantity. The accused-petitioner

is in judicial custody and the trial of the case will take sufficient

long time to be concluded. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-14476/2022]

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Thana Singh @ Jasvinder

S/o Kartar Singh shall be released on bail in connection with FIR

No.213/2021 of Police Station Bap, Jodhpur Rural provided he

executes a personal bond in a sum of Rs.2,00,000/- with two

sound and solvent sureties of Rs.1,00,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(MANOJ KUMAR GARG),J 121-MS/-

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