Sukhchain Singh vs State
2021 Latest Caselaw 3105 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1472/2021

Sukhchain Singh S/o Shri Jeet Singh Jatsikh, Aged About 40 Years, R/o Ward No. 1 Khara Chak (Kahnewala), Ps Goluwala Tehsil Pilibanga Dist. Hanumangarh. (Presently Lodged In District Jail, Hanumangarh).

                                                                          ----Petitioner
                                     Versus
The State of Rajasthan through Pp
                                                                        ----Respondent


For Petitioner(s)          :     Mr. R.S. Gill
For Respondent(s)          :     Mr. Sharawan 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.17/2021 of Police

Station Goluwala, District Hanumangarh for the offences

punishable under Sections 8/15, 18, 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 and opium alleged to have been

recovered in the matter are 1 Kg. 500 gms and 200 gms

respectively, which are 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

(2 of 2) [CRLMB-1472/2021]

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 - Sukhchain

Singh S/o Shri Jeet Singh Jatsikh shall be released on bail in

connection with FIR No.17/2021 of Police Station Goluwala,

District Hanumangarh 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

28-Arun/-

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