Gurdeep Singh @ Deepa vs State Of Rajasthan
2021 Latest Caselaw 2827 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1432/2021

Gurdeep Singh @ Deepa S/o Shri Bhagwan Singh, Aged About 40 Years, R/o 12 NRD (Bishnpura), PS Jaitsar, District Shri Ganganagar.

(Presently Lodged At Sub Jail Rai Singh Nagar).

----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

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.149/2020 of

Police Station Mukalawa, District SriGanganagar for the offences

punishable under Sections 8/15, 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 6 Kgs, 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-1432/2021]

Accordingly, this bail application filed under Section 439

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

@ Deepa S/o Shri Bhagwan Singh shall be released on bail in

connection with FIR No.149/2020 of Police Station Mukalawa,

District SriGanganagar 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

35-Arun/-

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