Vickey Singh vs State
2021 Latest Caselaw 3065 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1714/2021

Vickey Singh S/o Major Singh, Aged About 35 Years, resident of Nagra, Police Station Bhawanigarh, District Sangrur (Punjab). (At Present Lodged In Central Jail, Bikaner).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. J.K. Suthar
For Respondent(s)        :     Mr. Mohd. Javed Gauri, P.P.



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

04/02/2021

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.189/2020 of

Police Station Jamsar, District Bikaner for the offences punishable

under Sections 8/15 and 25 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 straw alleged to have been recovered

in the matter is 18kg, 500gms, which is below commercial

quantity. It is further submitted that charge-sheet has been filed.

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-1714/2021]

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- Vickey Singh

S/o Major Singh shall be released on bail in connection with FIR

No.189/2020 of Police Station Jamsar, District Bikaner 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

105-akash/-

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