Lakshminarayan @ Lakshman vs State Of Rajasthan
2021 Latest Caselaw 2666 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1359/2021

Lakshminarayan @ Lakshman S/o Magha Ram, Aged About 35 Years, R/o Deidas Th. Nohar, District Hanumangarh. (Presently Lodged At District Jail Shri Ganganagar).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. D.L. Rawla
For Respondent(s)        :     Mr. Mahipal Bishnoi, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

01/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.274/2020 of

Police Station Sadul Sahar, District Sri Ganganagar for the

offences punishable under Sections 8/22, 25, 29 of NDPS Act. He

has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband poppy husk alleged to have been recovered in

the matter is 35kgs, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail application.

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 under Section 439 Cr.P.C.

(2 of 2) [CRLMB-1359/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Lakshminarayan

@ Lakshman S/o Magha Ram shall be released on bail in

connection with FIR No.274/2020 of Police Station Sadul Sahar,

District Sri Ganganagar provided he executes 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

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

37-Arun/-

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