Jagdish vs State Of Rajasthan
2021 Latest Caselaw 3074 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1690/2021

Jagdish S/o Sh. Dhanna Ram, Aged About 37 Years, R/o Shiv Mandir, Nerinadee, Police Station Dhorimana, Dist. Barmer. (Lodged In District Jail, Barmer).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Hapu Ram Vishnoi For Respondent(s) : Mr. Shrawan Bishnoi, PP

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.321/2020 of

Police Station Dhorimana District Barmer for the offences

punishable under Sections 8/29 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 weighing 36.10 gms alleged to have

been recovered in the matter, 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-1690/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Jagdish S/o Sh.

Dhanna Ram shall be released on bail in connection with FIR

No.321/2020 of Police Station Dhorimana District Barmer 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

91-pratibha/-

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