Pradeep Kumar @ Khyali Ram vs State Of Rajasthan
2021 Latest Caselaw 19459 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16987/2021

Pradeep Kumar @ Khyali Ram S/o Sh. Jasraj @ Dararam, Aged About 26 Years, R/o Chmaarkheda Tehsil Sadulsehar Distt. Sri Ganganagar. (At Present Lodged In Central Jail Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Ms. Kirti Pareek For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.174/21 of

Police Station Sadul Sahar, District Sri Ganganagar for the

offence(s) punishable under Section(s) 8/15, 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 husk 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-16987/2021]

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) -

Pradeep Kumar @ Khyali Ram S/o Sh. Jasraj @ Dararam shall be

released on bail in connection with FIR No.174/21 of Police Station

Sadul Sahar, District Sri Ganganagar 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

123-mohit/-

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