Moti Lal vs State Of Rajasthan
2021 Latest Caselaw 5141 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2754/2021

1. Moti Lal S/o Sh. Hema Banjara, Aged About 41 Years, R/o Jiva Nayako Ka Kheda, P.s. Gangrar, District Chittorgarh. (Presently Lodged In District Jail Chittorgarh).

2. Banna Bai W/o Moti Lal Banjara, Aged About 27 Years, Jiva Nayako Ka Kheda, P.s. Gangrar, District Chittorgarh. (Presently Lodged In District Jail Chittorgarh).

----Petitioners Versus State Of Rajasthan, Through Pp.

----Respondent

For Petitioner(s) : Mr. Kamal Singh Rathore 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.49/2021

of Police Station Gangrar, District Chittorgarh for the offence(s)

punishable under Section(s) 8/21 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 smack weighing 32 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-2754/2021]

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) - (1)

Moti Lal S/o Sh. Hema Banjara and (2) Banna Bai W/o Moti Lal

Banjara shall be released on bail in connection with FIR

No.49/2021 of Police Station Gangrar, District Chittorgarh 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

96-mohit/-

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