Suresh vs State Of Rajasthan
2021 Latest Caselaw 5061 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2738/2021

Suresh S/o Devaram, Aged About 24 Years, R/o Ramnagar Mandla Kallan Thana Phalodi, District Jodhpur. (At Present Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Budha Ram Godara For Respondent(s) : Mr. Vikram Sharma, 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.266/2020

of Police Station Dechu, District Jodhpur for the offence(s)

punishable under Section(s) 8/15, 29 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 poppy straw weighing 2 kg 100 gms alleged

to have been recovered in the matter is below commercial

quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-2738/2021]

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) -

Suresh S/o Devaram shall be released on bail in connection with

FIR No.266/2020 of Police Station Dechu, District Jodhpur

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

84-mohit/-

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