Sanjay Kumar vs State Of Rajasthan
2021 Latest Caselaw 4938 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2606/2021

Sanjay Kumar S/o Jaichand, Aged About 21 Years, R/o 03 JJ, Police Station Padampur, District Sri Ganganagar. (At Present Lodged Sub Jail Srikaranpur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2607/2021

1. Sukhjindra Singh @ Prince S/o Baljindra Singh, Aged About 24 Years, R/o Ward No. 20, Padampur, District Sri Ganganagar. (At Present Lodged In Sub Jail Sri Karanpur).

2. Mangtu Ram @ Maga S/o Ashok Kumar, Aged About 21 Years, R/o Ward No. 4, Padampur, District Sriganganagar. (At Present Lodged In Sub Jail Sri Karanpur).

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

                                                                 ----Respondent


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



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

22/02/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.22/2021 of

Police Station Kesrisinghpur, District Sri Ganganagar for the

offences punishable under Sections 8/18, 25, 29 of NDPS Act.

(2 of 2) [CRLMB-2606/2021]

They have preferred these bail applications under Section 439

Cr.P.C.

Learned counsel for the petitioners has submitted that

narcotic contraband opium alleged to have been recovered in the

matter is 100gms, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail applications.

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

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Sanjay Kumar

S/o Jaichand, Sukhjindra Singh @ Prince S/o Baljindra Singh and

Mangtu Ram @ Maga S/o Ashok Kumar shall be released on bail in

connection with FIR No.22/2021 of Police Station Kesrisinghpur,

District Sri Ganganagar provided each of them 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

54-55-Arun/-

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