Kulvinder Singh @ Kali vs State
2021 Latest Caselaw 18919 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16546/2021

Kulvinder Singh @ Kali S/o Kashmir Singh, Aged About 25 Years, R/o Ward No. 18, Talwara, P.s. Talwara, District Hanumangarh, Rajasthan.

(Presently Lodged At District Jail Hanumangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Bal Tej Singh For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.118/2021 of

Police Station Talwara, District Hanumangarh for the offences

punishable under Sections 8/21 of NDPS Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband Heroine alleged to have been recovered in the

matter is 11 gms, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail application.

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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-16546/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Kulvinder Singh

@ Kali S/o Kashmir Singh shall be released on bail in connection

with FIR No.118/2021 of Police Station Talwara, District

Hanumangarh provided he 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

64-Arun/-

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