Kayum vs Uoi
2021 Latest Caselaw 3261 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1777/2021

Kayum S/o Kalu Khan Musalman, Aged About 32 Years, Babukhera, Tehsil Malhargarh, P.s. Pipaliya Mandi, District Mandsore (M.p.). (At Present Lodged At District Jail Chittorgarh).

----Petitioner Versus Uoi, Through Cbn

----Respondent

For Petitioner(s) : Mr. Himanshu Trivedi For Respondent(s) : Mr. N.K. Rai, Spl. PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.2/2016 of Police Station CBN Chittorgarh, District

Chittorgarh for the offence(s) punishable under

Section(s) 8/15, 29 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

the narcotic contraband poppy husk weighing 40 kg

alleged to have been recovered in the matter is below

commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-1777/2021]

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 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) - Kayum S/o Kalu Khan Musalman shall be

released on bail in connection with FIR No.2/2016 of

Police Station CBN Chittorgarh, District Chittorgarh

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

60-mohit/-

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