Om Prakash vs State Of Rajasthan
2021 Latest Caselaw 9239 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5343/2021

Om Prakash S/o Rampal, Aged About 30 Years, R/o Kanvalisar, Tehsil And Dist. Nagaur. (At Present Lodged In District Jail, Nagaur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5085/2021 Jagdish S/o Panna Ram, Aged About 21 Years, R/o Thalanju Ps Sri Bala Ji, Dist. Nagaur And Now At Mahadev Colony Back Side Of Rieco Nagaur Tehsil And District Nagaur. (At Present Lodged In District Jail, Nagaur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary (through VC) Mr. R.S. Gill (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/04/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.28/2020 of

Police Station Sadar, District Nagaur for the offences punishable

under Sections 8/15, 8/25 and 8/29 NDPS Act. They have

preferred these bail applications under Section 439 Cr.P.C.

(2 of 2) [CRLMB-5343/2021]

Learned counsel for the petitioners has submitted that the

narcotic contraband poppy straw alleged to have been recovered

in the matter is 10.500 kgs which is below commercial quantity.

Learned Public Prosecutor has opposed the bail applications.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Om Prakash

S/o Rampal and Jagdish S/o Panna Ram shall be released on bail

in connection with FIR No.28/2020 of Police Station Sadar, District

Nagaur provided each of them executes a personal bond in a sum

of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

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.

(VIJAY BISHNOI),J

25-26-akash/-

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