Ashish vs State Of Rajasthan
2021 Latest Caselaw 2674 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1253/2021

Ashish S/o Shri Madanlal, Aged About 18 Years, R/o Ward No. 12, Near Ramdev Mandir, Haripura, Tehsil Sangariya, Dist. Hanumangarh.

(At Present Lodged In District Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Shardul Singh Bishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, 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.621/2020 of

Police Station Sangariya, District Hanumangarh for the offences

punishable under Sections 8/15 of NDPS Act and 3/25 of Arms

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 20Kgs., 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

(2 of 2) [CRLMB-1253/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is

allowed and it is directed that petitioner Ashish S/o Shri Madanlal

shall be released on bail in connection with FIR No.621/2020 of

Police Station Sangariya, District Hanumangarh 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

28-Arun/-

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