Vikramjeet vs State
2021 Latest Caselaw 3280 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1712/2021

Vikramjeet S/o Shri Rajaram, Aged About 35 Years, By Caste Kumhar, R/o Khatsajawar, Ps Sadul Shahar, Dist. Sri Ganganagar, Rajasthan.

(Presently Lodged In Jail Sri Ganganagar).

----Petitioner Versus State of Rajasthan through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. N.K.Sharma
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.28/2021 of Police

Station Sadul Shahar, District Sri Ganganagar for the offences

punishable under Section 8/22 of NDPS Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

total weight of narcotic substance tramadol alleged to have been

recovered in the matter is 164 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

(2 of 2) [CRLMB-1712/2021]

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- Vikramjeet S/o

Shri Rajaram shall be released on bail in connection with FIR

No.28/2021 of Police Station Sadul Shahar, District Sri

Ganganagar 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

33-Arun/-

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