Gurpreet Singh @ Gaura vs State Of Rajasthan
2021 Latest Caselaw 5344 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2791/2021

Gurpreet Singh @ Gaura S/o Sh. Jagsir Singh, Aged About 26 Years, R/o Dhani 10 Bgs, Tehsil Sadulshahar, Dist. Sriganganagar (Raj.). (At Present Lodged In Central Jail, Sriganganagar).

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


For Petitioner(s)          :    Mr. Suresh Nehra
For Respondent(s)          :    Mr. Shrawan Bishnoi, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

24/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.28/2021

of Police Station Lalgarh Jatan, District Sriganganagar for the

offence(s) punishable under Section(s) 8/22 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 as per

the prosecution story, total 265 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 98.05 gms., whereas up to 250 gms. of narcotic substance

Tramadol is considered as below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-2791/2021]

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) -

Gurpreet Singh @ Gaura S/o Sh. Jagsir Singh shall be released on

bail in connection with FIR No.28/2021 of Police Station Lalgarh

Jatan, 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

86-mohit/-

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