Rajasthan High Court - Jaipur
Amandeep Singh S/O Kuldeep Singh B/C ... vs State Of Rajasthan on 24 August, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
16181/2019
Amandeep Singh S/o Kuldeep Singh, R/o Talwandi Pangeriya Ps
Mehna Dist. Moga (Punjab) (At Present In Dist. Jail Bundi)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Javed Mohammed Khan for Mr. Ali Mohammed Khan through video conferencing For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 24/08/2020
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.300/2005 was registered at Police Station Taleda District Bundi for offence under Section 8/15 of NDPS Act.
3. No ground is made out for entertaining the misc. bail application as the recovered contraband is commercial quantity and petitioner is the owner of the truck and has criminal antecedents of like nature.
4. Accordingly, Criminal Misc. Bail Application is dismissed.
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