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Mohanlal vs State Of Rajasthan
2021 Latest Caselaw 3104 Raj

Citation : 2021 Latest Caselaw 3104 Raj
Judgement Date : 4 February, 2021

Rajasthan High Court - Jodhpur
Mohanlal vs State Of Rajasthan on 4 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1657/2021

Mohanlal S/o Chunaram, Aged About 35 Years, B/c Jat, R/o Village Nuva, Tehsil Ratangarh, Dist. Churu (Raj.). (At Present Lodged In Sub Jail, Ratangarh, Dist. Churu).

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

----Respondent

For Petitioner(s) : Mr. K.R. Saharan For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.519/2019 of Police Station Ratangarh, District Churu

for the offence(s) punishable under Section(s) 8/18 of

the NDPS Act. He/She/They has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner is to the effect that he

has supplied narcotic contraband opium weighing 147

gms to co-accused, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

(2 of 2) [CRLMB-1657/2021]

opinion on the merits of the case, I deem it just and

proper to grant bail to the accused petitioner(s) under

Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is allowed and it is directed that

petitioner(s) - Mohanlal S/o Chunaram shall be released

on bail in connection with FIR No.519/2019 of Police

Station Ratangarh, District Churu provided he/she/they

execute(s) 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/her/there

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

64-mohit/-

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