Rajasthan High Court - Jaipur
Shodan Singh vs State Of Rajasthan Through P.P on 1 August, 2012
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Criminal Misc. Bail Application No.7070/2012 Shodan Singh Vs. State of Rajasthan Date Of Order :: 01.08.2012 Hon'ble Mr. Justice Ajay Rastogi Mr. Sanjay Kumar Sharma, for accused petitioner. Mr. Piyush Kumar, Public Prosecutor for State.
Heard learned counsel for the parties and with their assistance perused the material made available during arguments.
Counsel for petitioner submits that alleged contraband opium recovered from the accused petitioner is less than commercial quantity and charge-sheet has been filed and no further recovery is to be made from him and there is no case of such like nature either registered or pending against him, however, facing incarceration.
Learned Public Prosecutor opposed the bail application.
Taking note of nature of the alleged accusation but without expressing any opinion on merits, this Court considers it appropriate to allow this post-arrest bail application of accused petitioner U/s 439 Cr.P.C.
Accordingly applicant (Shodan Singh) be released on post-arrest bail U/s 439 Cr.P.C. in FIR-193/2012 registered at Police Station Bhawani Mandi, District Jhalawar for offences alleged provided he furnishes personal bond in a sum of Rs.50,000/- with two sureties each for Rs.25,000/- to the satisfaction of trial court for his appearance before that court on subsequent dates, whenever called upon to do so and will further furnish correct residential address along with contact number & so also change if any takes place, to the trial court.
(Ajay Rastogi),J.
VS Shekhawat/-p.2 7070crlmb12Aug01Grnted.doc Certificate - All corrections have been incorporated in the judgment/order being emailed/Vijay Singh Shekhawat/PAJW