Sonu vs State Of Rajasthan
2021 Latest Caselaw 5143 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2736/2021

Sonu S/o Lalchand, Aged About 23 Years, R/o Ward No. 11, Sri Karanpur, Police Station Sri Karanpur, District Sriganganagar (Raj.). (Presently Lodged In Sub Jail, Srikaranpur).

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

                                                                  ----Respondent


For Petitioner(s)          :     Mr. Mohan Lal
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.38/2020

of Police Station Srikaranpur, District Sriganganagar for the

offence(s) punishable under Section(s) 8/21, 22 & 29 of the NDPS

Act, 1985. 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 as per

the prosecution story, total 150 tablets containing narcotic

substance Tramadol are alleged to have been recovered in the

matter. It is argued that the total weight of the recovered tablets

is 63 gms., whereas up to 250 gms. of narcotic substance

Tramadol is considered as below commercial quantity.

                                                                          (2 of 2)                   [CRLMB-2736/2021]


                                        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) -

Sonu S/o Lalchand shall be released on bail in connection with FIR

No.38/2020 of Police Station Srikaranpur, 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

83-mohit/-

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