Harjindra Singh vs State
2021 Latest Caselaw 2812 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1481/2021

1. Harjindra Singh S/o Sh. Singara Singh, Aged About 47 Years, R/o House No. 162/4, Avtar Nagar, Jalandhar, Dist. Jalandhar, Punjab. (At Present Lodged In Dist. Jail, Churu).

2. Radheshyam S/o Sh. Madan Lal, Aged About 51 Years, R/o Workshop Road, I.t.I. Colony, Yamunanagar, Dist. Yamunanagar, Haryana. (At Present Lodged In District Jail, Churu).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.07/2021 of

Police Station Sadar, District Churu for the offences punishable

under Sections 8/15 NDPS Act. They have 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 13 kgs, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-1481/2021]

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Harjindra Singh

S/o Sh. Singara Singh and Radheshyam S/o Sh. Madan Lal shall

be released on bail in connection with FIR No.07/2021 of Police

Station Sadar, District Churu provided each of them 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

69-pratibha/-

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