Shankar Das @ Shankar Baba vs State
2021 Latest Caselaw 18927 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16254/2021

Shankar Das @ Shankar Baba S/o Shri Ramchandra, Aged About 64 Years, R/o Ward No. 50, Railway Station, Near Sriganganagar Bhagat Singh Colony, Sriganganagar, P.s. Kotwali, District Sriganganagar. (Presently Lodged At Sub Jail, Karanpur)

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 15664/2021 Govind S/o Gopiram, Aged About 34 Years, R/o Ward No. 2, Jhuggi-Jhopdi Padampur, Police Station Padampur, District Sri Ganganagar (Presently Lodged In Sub Jail, Srikaranpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Gopi Ram Goyal Mr. Mohan Lal For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021 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.247/2021 of

Police Station Padampur, District Sri Ganganagar for the offences

punishable under Sections 8/20 and 8/29 of NDPS Act. They have

preferred this bail application under Section 439 Cr.P.C.

(2 of 2) [CRLMB-16254/2021]

Learned counsel for the petitioners have submitted that

narcotic contraband Ganja alleged to have been recovered in the

matter are 1.700gms, 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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Shankar Das @

Shankar Baba S/o Shri RamchandraGovind S/o Gopiram shall be

released on bail in connection with FIR No.247/2021 of Police

Station Padampur, District Sri Ganganagar 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

50-Arun/-

Powered by TCPDF (www.tcpdf.org)