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Surendra Kumar vs State
2021 Latest Caselaw 5403 Raj

Citation : 2021 Latest Caselaw 5403 Raj
Judgement Date : 24 February, 2021

Rajasthan High Court - Jodhpur
Surendra Kumar vs State on 24 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2792/2021

Surendra Kumar S/o Sultan Ram, Aged About 24 Years, M G 19,20 Mansarovar Colony P S Sadar District Sri Ganganagar. (At Present In Central Jail Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha 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.63/2021

of Police Station Sadar Sriganganagar, District Sriganganagar for

the offence(s) punishable under Section(s) 8/15, 18 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 contrabands opium weighing 140 gms and poppy straw

weighing 4 kg 500 gms alleged to have been recovered in the

matter 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

(2 of 2) [CRLMB-2792/2021]

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) -

Surendra Kumar S/o Sultan Ram shall be released on bail in

connection with FIR No.63/2021 of Police Station Sadar

Sriganganagar, 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

87-mohit/-

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