Shankar Das @ Shankar Baba vs State
2021 Latest Caselaw 19476 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16157/2021

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

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 15662/2021 Ravi S/o Kuki, Aged About 36 Years, R/o House No. 232 Ta Line Firozpur Punjab At Present 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. GR Goyal For Respondent(s) : Mr. Mool Singh Bhati, 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.244/2021

of Police Station Padampur, District Sri Ganganagar for the

offence(s) punishable under Section(s) 8/20, 29 of the NDPS Act.

(2 of 2) [CRLMB-16157/2021]

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 ganja weighing 2kg 800 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

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) -

Shankar Das @ Shankar Baba S/o Sh. Ramchandra and Ravi S/o

Kuki shall be released on bail in connection with FIR No.244/2021

of Police Station Padampur, 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

65-66 mohit/-

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