Manphool vs State
2021 Latest Caselaw 4923 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2646/2021

Manphool S/o Sh. Sultan, Aged About 35 Years, Bandhau, Police Station Sardarshahar, District Churu (Raj.). (At Present Lodged In Sub Jail Nohar).

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

                                                                 ----Respondent


For Petitioner(s)          :    Mr. S.K. Punia
For Respondent(s)          :    Mr. A.R. Chaudhary, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

22/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.22/2021

of Police Station Pallu, District Hanumangarh for the offence(s)

punishable under Section(s) 8/18 of 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 opium weighing 350 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

(2 of 2) [CRLMB-2646/2021]

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) -

Manphool S/o Sh. Sultan shall be released on bail in connection

with FIR No.22/2021 of Police Station Pallu, District Hanumangarh

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

80-mohit/-

Powered by TCPDF (www.tcpdf.org)