Rajasthan High Court - Jodhpur
Chail Singh vs State Of Rajasthan on 7 July, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
....
S.B. Criminal Misc. Bail Application No. 7813/2022.
Suresh Purohit S/o Shri Kalusingh @ Kaluramji, aged 29 years, R/o Sayala, Tehsil Sayala, District Jalore. (Presently Is In District Jail, Jalore) ----Petitioner Versus State Of Rajasthan through PP ----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 8698/2022 Chail Singh ----Petitioner Versus State Of Rajasthan ----Respondent For Petitioner(s) : Mr. Pradeep Shah with Mr. C.S. Rajpurohit (No. 7813/2022) Mr. Vijay Raj Bishnoi (No. 8698/2022) For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 07/07/2022 Bail Application No. 7813/2022:
(Suresh Purohit Vs. State of Rajasthan) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with C.R. No. 113/2022, Police Station Sayala, for the offences punishable under Sections 8/22, 25, 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act .
Learned counsel for the petitioner submits that the recovered contraband is below commercial quantity. Learned counsel further submits that no other case of the similar nature has been registered against the petitioner. The accused-petitioner (Downloaded on 07/07/2022 at 08:46:14 PM) (2 of 2) [CRLMB-7813/2022] 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.
Per contra, learned Government Advocate-cum-Additional Advocate General has vehemently opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner, Suresh Purohit S/o Kalusingh @ Kaluramji, shall be released on bail in connection with C.R. No. 113/2022, Police Station Sayala, 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. Bail Application No. 8698/2022:
(Chail Singh Vs. State of Rajasthan) List the matter after four weeks, as prayed.
(MANOJ KUMAR GARG),J 76-Mohan/-
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