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Rajkumar Singh @ Peerdan vs State Of Rajasthan
2021 Latest Caselaw 2661 Raj

Citation : 2021 Latest Caselaw 2661 Raj
Judgement Date : 1 February, 2021

Rajasthan High Court - Jodhpur
Rajkumar Singh @ Peerdan vs State Of Rajasthan on 1 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1372/2021

Rajkumar Singh @ Peerdan S/o Shri Prathvisingh Rajput, Aged About 37 Years, Meghana, Tehsil Nohar, District Hanumangarh, Raj. (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. BR Godara For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.526/2020 of Police Station Pilibanga, District

Hanumangarh for the offence(s) punishable under

Section(s) 8/18 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 opium weighing 1 kg 700 gms alleged to have been

recovered in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-1372/2021]

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 accused petitioner(s) under

Section 439 Cr.P.C.

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

Section 439 Cr.P.C. is allowed and it is directed that

petitioner(s) - Rajkumar Singh @ Peerdan S/o Shri

Prathvisingh Rajput shall be released on bail in

connection with FIR No.526/2020 of Police Station

Pilibanga, District Hanumangarh provided he/she/they

execute(s) a personal bond in a 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/there

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

44-mohit/-

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