Mukesh Kumar vs State
2021 Latest Caselaw 19000 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16650/2021

Mukesh Kumar S/o Pawan Kumar, Aged About 21 Years, R/o Badbirana, Tehsil- Nohar, Distt. Hanumangarh. (Raj.) (Lodged At Sub Jail Nohar, Dist. Hanumangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.550/2021

of Police Station Nohar, District Hanumangarh for the offence(s)

punishable under Section(s) 8/21 of NDPS Act. He/she/they

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

narcotic contraband smack weighing 18 gms alleged to have been

recoved in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-16650/2021]

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Mukesh Kumar S/o Pawan Kumar shall be released on bail in

connection with FIR No.550/2021 of Police Station Nohar, District

Hanumangarh provided he/she/they execute(s) a personal bond in

the 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/her/their 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

97-mohit/-

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