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Shyam Lal vs State
2021 Latest Caselaw 3087 Raj

Citation : 2021 Latest Caselaw 3087 Raj
Judgement Date : 4 February, 2021

Rajasthan High Court - Jodhpur
Shyam Lal vs State on 4 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1686/2021

Shyam Lal S/o Shankar Lal, Aged About 25 Years, R/o Godu Police Thana Bajju, Haal Bajju Khalsa, District Bikaner. (At Present Lodged In Central Jail Bikaner).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. BR Godara
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.03/2021 of Police

Station Bajju District Bikaner for the offences punishable under

Sections 8/18 NDPS Act and 3/25 Arms Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband opium weighing 1 kg alleged to have been

recovered in the matter, 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-1686/2021]

Accordingly, this bail application filed under Section 439 Cr.P.C. is

allowed and it is directed that petitioner Shyam Lal S/o Shankar

Lal shall be released on bail in connection with FIR No.03/2021 of

Police Station Bajju 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

87-pratibha/-

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