Dharmender @ Gopal vs State
2021 Latest Caselaw 3248 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1827/2021

Dharmender @ Gopal S/o Shri Heera Lal, Aged About 19 Years, R/o Mangalwad, Tehsil Indala, District Chittorgarh (At Present Lodged At Sub Jail Abu Road).

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

----Respondent

For Petitioner(s) : Mr. Dinesh Kumar on behalf of Mr. AR Malkani For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021 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.591/2020 of

Police Station Pindwara District Sirohi for the offences punishable

under Sections 8/15 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 husk alleged to have been recovered in

the matter is 47 kgs 80 gms, 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-1827/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Dharmender @

Gopal S/o Shri Heera Lal shall be released on bail in connection

with FIR No.591/2020 of Police Station Pindwara District Sirohi

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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