Kamlesh vs State
2021 Latest Caselaw 4765 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2522/2021

Mukesh S/o Ramchandra, Aged About 26 Years, Near Radha Swami Satsang, Sansi Basti, Bhagwanganj, Ajmer, District Ajmer (Raj.). (At Present Lodged In Sub Jail Parbatsar, District Nagaur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2524/2021 Kamlesh S/o Kalu Ram, Aged About 20 Years, Sansi Basti, Bhagwanganj, Ajmer District Ajmer (Rajasthan). (At Present Sub Jail Parbatsar).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. Ajay Vyas
                               Mr. Vijay Bishnoi
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.405/2020

of Police Station Makrana, District Nagaur for the offence(s)

punishable under Section(s) 8/25, 8/29 & 8/20 of NDPS Act.

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

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-2522/2021]

Learned counsel for the petitioners has submitted that the

narcotic contraband ganja weighing 9 kg 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) -

Mukesh S/o Ramchandra and Kamlesh S/o Kalu Ram shall be

released on bail in connection with FIR No.405/2020 of Police

Station Makrana, District Nagaur 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

54-55 mohit/-

Powered by TCPDF (www.tcpdf.org)