Ashwani Kumar vs State Of Rajasthan
2021 Latest Caselaw 5056 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2747/2021

Vikas S/o Sh. Vinod Kumar, Aged About 22 Years, R/o Ganeshgarh, Tehsil Sadulshahar, Dist. Sriganganagar. (At Present Lodged In Central Jail, Sri Ganganagar).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2748/2021 Ashwani Kumar S/o Krishan Lal, Aged About 30 Years, R/o Ward No. 25 Manphool Singh Wala Police Thana Lalgarh Dist. Sriganganagar. (At Present In Central Jail, Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Shreekant Verma Mr. Jitendra Ojha For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.60/2021

of Police Station Sadar Ganganagar, District Sriganganagar 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.

(2 of 2) [CRLMB-2747/2021]

Learned counsel for the petitioners has submitted that the

narcotic contraband opium weighing 60 gms alleged to have been

recovered from petitioner- Ashwani Kumar S/o Krishan Lal and

opium weighing 190 gms alleged to have been recovered from

petitioner Vikas S/o Sh. Vinod Kumar are 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) -

Vikas S/o Sh. Vinod Kumar and Ashwani Kumar S/o Krishan Lal

shall be released on bail in connection with FIR No.60/2021 of

Police Station Sadar Ganganagar, District Sriganganagar 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

92-93 mohit/-

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