Narendra Singh vs State
2021 Latest Caselaw 5409 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2778/2021

1. Narendra Singh S/o Shri Bhagwan Singh, Aged About 21 Years, Dr Ambedkar Colony, Beawara City Police Station, Beawar, District Ajmer. (Lodged In District Jail, Bhilwara).

2. Ravi Prakash S/o Karam Singh Rawat, Aged About 21 Years, Dr Ambedkar Colony, Beawara City Police Station, Beawar, District Ajmer. (Lodged In District Jail, Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Abdul Kalam Gauri For Respondent(s) : Mr. A.R. Chaudhary, 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.41/2021

of Police Station Pur, District Bhilwara 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 petitioners has submitted that the

narcotic contraband smack weighing 44.70 gms alleged to have

been recoved in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-2778/2021]

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)

Narendra Singh S/o Shri Bhagwan Singh and (2) Ravi Prakash S/o

Karam Singh Rawat shall be released on bail in connection with

FIR No.41/2021 of Police Station Pur, District Bhilwara 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

73-mohit/-

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