Jagdish Jat vs State Of Rajasthan
2021 Latest Caselaw 3245 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1832/2021

1. Jagdish Jat S/o Shri Lehru Jat, Aged About 45 Years, R/o Lakha Ka Kheda, P.s. Vijaypur, Dist. Chittorgarh. (At Present Lodged At District Jail Bhilwara).

2. Bharatnath Yogi S/o Shri Kannath Yogi, Aged About 22 Years, R/o Dhangawdwas, P.s. Shivpura, Dist. Pali. (At Present Lodged At District Jail Bhilwara).

----Petitioners Versus State Of Rajasthan, Through P.p.

                                                                ----Respondent


For Petitioner(s)         :    Mr. Jaipal Singh
For Respondent(s)         :    Mr. Mohd. Javed Gauri, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

05/02/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.20/2021 of

Police Station Pur District Bhilwara for the offences punishable

under Sections 8/18, 8/25 NDPS Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioners have submitted that

narcotic contraband opium alleged to have been recovered in the

matter is 1 kg 780 gms, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-1832/2021]

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

petitioners 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 Jagdish Jat S/o

Shri Lehru Jat and Bharatnath Yogi S/o Shri Kannath Yogi shall be

released on bail in connection with FIR No.20/2021 of Police

Station Pur District Bhilwara provided they execute 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

their 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

93-pratibha/-

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