Sunil Kumar vs State
2021 Latest Caselaw 19461 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16971/2021

1. Sunil Kumar S/o Nagjiram Gurjar, Aged About 23 Years, Brahmpuri Diken, P.s. Ratangarh, Dist. Nimach (M.p.). (Presently Lodged In Dist. Jail, Bhilwara).

2. Goverdhan S/o Gopal Banjara, Aged About 19 Years, Guda Hola, P.s. Ratangarh, Dist. Nimach (M.p.). (Presently Lodged In Dist. Jail, Bhilwara).

                                                                   ----Petitioners
                                     Versus
State, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :      Mr. Vineet Jain
For Respondent(s)          :      Mr. Laxman Solanki, 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.146/2021

of Police Station Badnor, District Bhilwara for the offence(s)

punishable under Section(s) 8/15 of NDPS Act. He/she/they

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

439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

narcotic contraband poppy straw weighing 13 kg 900 gms alleged

to have been recoved in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-16971/2021]

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 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) - 1.

Sunil Kumar S/o Nagjiram Gurjar and 2. Goverdhan S/o Gopal

Banjara shall be released on bail in connection with FIR

No.146/2021 of Police Station Badnor, District Bhilwara 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

114-mohit/-

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