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Rajasthan High Court - Jodhpur

Paragat Singh vs State on 12 April, 2017

Author: Sandeep Mehta

Bench: Sandeep Mehta

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                S.B. Criminal Misc. Bail No. 3174 / 2017
Paragat Singh W/o Vazir Singh, B/c Chippa Sikh R/o Fakar Gurusar
PS Gidahvada Dist. Muktsar Punjab. (At Present Lodged in Dist.
Jail Hanumangarh)
                                                             ----Petitioner
                                 Versus
The State of Rajasthan
                                                           ----Respondent
_____________________________________________________
For Petitioner(s)    : Mr.Jitendra Ojha.
For Respondent(s) : Mr.Deepak Choudhary, PP.
_____________________________________________________
               HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment 12/04/2017 Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.115/2017, registered at Police Station Hanumangarh Town, District Hanumangarh for the offence under Section 8/15 of the NDPS Act.

10 kgs. of poppy straw was recovered from Bhola Ram, Amarjeet Kaur and the present petitioner while they were travelling together in a sleeper bus. These two persons have been enlarged on bail. In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.

(2 of 2) [CRLMB-3174/2017] Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Paragat Singh arrested in connection with the F.I.R. No.115/2017, registered at Police Station Hanumangarh Town, District Hanumangarh shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA), J.

S.Phophaliya/-