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Rajpal Singh @ Raju vs State
2021 Latest Caselaw 2814 Raj

Citation : 2021 Latest Caselaw 2814 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Rajpal Singh @ Raju vs State on 2 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1479/2021

Rajpal Singh @ Raju S/o Sh. Darshan Singh, Aged About 30 Years, R/o 6-F Radewala, Karanpur Police Station, At Present Resident Of 18 Rb, Gajsinghpur Police Station, Sri Ganganagar, Dist. Sriganganagar. (Lodged In Central Jail Sri Ganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jai Kishan Haniya For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021 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.4/2021 of Police

Station Purani Abadi, District Sri Ganganagar for the offences

punishable under Sections 8/21 NDPS Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband smack alleged to have been recovered in the

matter is 8 gms, 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-1479/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Rajpal Singh @

Raju S/o Sh. Darshan Singh shall be released on bail in connection

with FIR No.4/2021 of Police Station Purani Abadi, 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

67-pratibha/-

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