Kishanlal @ Krishan vs State Of Rajasthan
2021 Latest Caselaw 18908 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16130/2021

Paramjeet S/o Indrajeet, Aged About 35 Years, R/o Parlika, Tehsil Nohar, District Hanumangarh. (At Present Lodged In Sub Jail, Nohar)

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 16619/2021 Kishanlal @ Krishan S/o Manglaram, Aged About 25 Years, R/o Ghamana, Rangoliya, Tehsil Sanchore, Distt. Jalore (Raj.) (Presently Lodged At Sub - Jail Nohar)

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

----Respondent

For Petitioner(s) : Mr. V.K. Sihag, Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. A.R. Chaudhary, PP Mr. Kamla Goswami for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021 Heard learned counsel for the parties and also perused the

material on record.

The petitioners have been arrested in FIR No.278/2021 of

Police Station Gogamedi, District Hanumangarh for the offences

punishable under Section 8/18 and 8/29 of NDPS Act. They have

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

Learned counsel for the petitioner has submitted that

(2 of 2) [CRLMB-16130/2021]

narcotic contraband opium alleged to have been recovered in the

matter is 800gms, which is below commercial quantity.

Learned Public Prosecutor and learned counsel for the

complainant have vehemently 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 Paramjeet S/o

IndrajeetKishanlal @ Krishan S/o Manglaram shall be released on

bail in connection with FIR No.278/2021 of Police Station

Gogamedi, District Hanumangarh 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

47-Arun/-

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