Sawai vs State Of Rajasthan (2024:Rj-Jd:24672)
2024 Latest Caselaw 4819 Raj

Rajasthan High Court - Jodhpur

Sawai vs State Of Rajasthan (2024:Rj-Jd:24672) on 29 May, 2024

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2024:RJ-JD:24672]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
  S.B. Criminal Miscellaneous 4th Bail Application No. 6770/2024

Sawai S/o Sh. Jetharam, Aged About 26 Years, R/o Baba
Ramdev Colony, Keru, Rajiv Gandhi Nagar, Jodhpur. (Lodged In
Sub Jail Abu Road)
                                                                       ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)             :     Mr. Rajesh Kumar
For Respondent(s)             :     Mr. AR Choudhary, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

29/05/2024

The petitioner has been arrested in connection with FIR

No.230/2021 of Police Station Pindwara, Dist Sirohi for the offence

punishable under Sections 8/15 & 29 of NDPS Act. He has preferred

this fourth bail application under Section 439 Cr.P.C. Earlier three bail

applications were rejected by this Court.

Counsel for the petitioner submits that similar situated co-

accused Love Kush has already been enlarged on bail by this Court.

The accused-petitioner is inside jail since 19.05.2021 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 fourth 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

[2024:RJ-JD:24672] (2 of 2) [CRLMB-6770/2024]

deem it just and proper to grant bail to the accused petitioner under

Section 439 Cr.P.C.

Accordingly, the fourth bail application filed under Sec.439

Cr.P.C. is allowed and it is directed that petitioner Sawai S/o Sh.

Jetharam shall be released on bail in connection with FIR

No.230/2021 of Police Station Pindwara, Dist Sirohi 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 178-GKaviya/-

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