Pawan Kumar @ Ramdarshan vs State Of Rajasthan
2021 Latest Caselaw 3450 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1813/2021

Pawan Kumar @ Ramdarshan S/o Shri Ram Kumar, Aged About 26 Years, Ward No. 32, Rawatsar, Tehsil Rawatsar, District Hanumangarh (Raj.). (Presently Lodged At Sub Jail Nohar, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Vijay Bishnoi For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.571/2020 of Police Station Rawatsar, District

Hanumangarh for the offence(s) punishable under

Section(s) 8/22 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

as per the prosecution story, total 300 tablets containing

narcotic substance Tramadol are alleged to have been

recovered at the instance of petitioner. It is argued that

the total weight of the recovered tables is 100.2 gms.,

(2 of 2) [CRLMB-1813/2021]

whereas up to 250 gms. of narcotic substance Tramadol

is considered as below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

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) - Pawan Kumar @ Ramdarshan S/o Shri

Ram Kumar shall be released on bail in connection with FIR No.571/2020 of Police Station Rawatsar, District

Hanumangarh 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

73-mohit/-

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