Prithvi Singh vs State Of Rajasthan
2021 Latest Caselaw 19009 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16099/2021

Prithvi Singh S/o Sh. Khim Singh, Aged About 22 Years, B/c Rajput, R/o Village Ashapura, Teh. Desuri, Dist. Pali (Raj.). (Presently Lodged In Sub Jail, Bali).

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


For Petitioner(s)           :     Mr. CS Rathore
For Respondent(s)           :     Mr. AR Choudhary, 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.138/2021

of Police Station Khinwara, District Pali for the offence(s)

punishable under Section(s) 8/15 & 8/29 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 poppy straw weighing 6 kg. 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-16099/2021]

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) -

Prithvi Singh S/o Sh. Khim Singh shall be released on bail in

connection with FIR No.138/2021 of Police Station Khinwara,

District Pali 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

77-mohit/-

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