Nathuram vs State
2021 Latest Caselaw 4764 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2525/2021

Rajesh Kumar S/o Ramprtap, Aged About 37 Years, R/o Ward No. 7, 2 M.g.m.-B Rojadi, Tehsil Gharsana, Dist. Sri Ganganagar. (Raj.). (At Present Lodged In Sub Jail, Anupgarh)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2527/2021 Nathuram S/o Sh. Bhagwan Sahay, Aged About 27 Years, R/o 2 Mgm, Rojari, Tehsil Gharsana, Dist. Sri Ganganagar. (Presently Lodged At Sub Jail, Anoopgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. D.S. Gharsana Mr. Ashok Kumar For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.246/2020

of Police Station Nai Mandi Gharsana, District Sri Ganganagar for

the offence(s) punishable under Section(s) 8/15 & 25 of NDPS Act.

He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-2525/2021]

Learned counsel for the petitioners has submitted that the

narcotic contraband poppy straw weighing 5 kg 500 gms alleged

to have been recovered in the matter is 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 petitioner(s)

under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Rajesh Kumar S/o Ramprtap and Nathuram S/o Sh. Bhagwan

Sahay shall be released on bail in connection with FIR

No.246/2020 of Police Station Nai Mandi Gharsana, District Sri

Ganganagar provided he/she/they execute(s) a personal bond in

the 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/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

58-59 mohit/-

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