Rajasthan High Court - Jodhpur
Yusuf vs State on 25 February, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2826/2021
1. Yusuf S/o Amin, Aged About 50 Years, B/c Musalman, R/o
Ward No. 14, Suratgarh, Dist. Sriganganagar. (At Present
Lodged In District Jail, Suratgarh).
2. Arvind Singh @ Ravi S/o Bhakhtawar Singh, Aged About
23 Years, B/c Jat Sikh, R/o Alika Dubwali City, District
Sirsa, Harayana. (At Present Lodged In District Jail,
Suratgarh).
----Petitioners
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Suryadeep Bishnoi
For Respondent(s) : Mr. S.S. Rajjpurohit, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
25/02/2021
Heard learned counsel for the petitioners as well as learned
Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.58/2021 of
Police Station Suratgarh, District Sriganganagar for the offences
punishable under Sections 8/21 NDPS Act. They have preferred
this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that he
does not want to press the bail application preferred on behalf of
petitioner No. 1 - Yusuf S/o Amin at this stage, however, seeks
liberty for him to file a fresh bail application before the trial court
after filing of the charge-sheet.
(2 of 2) [CRLMB-2826/2021]
Accordingly, the bail application preferred on behalf of the
petitioner No. 1 - Yusuf S/o Amin is dismissed as not pressed
at this stage with the liberty sought for.
So far as petitioner No.2 - Arvind Singh @ Ravi S/o
Bhakhtawar Singh is concerned, it is submitted that as per the
prosecution story, narcotic contraband smack weighing 75 gms.
alleged to have been recovered in the matter is below commercial
quantity.
Learned Public Prosecutor has opposed the bail application.
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 accused
petitioner No.2 - Arvind Singh @ Ravi S/o Bhakhtawar
Singh under Section 439 Cr.P.C.
Accordingly, the bail application preferred on behalf of
petitioner No. 2 - Arvind Singh @ Ravi S/o Bhakhtawar
Singh filed under Section 439 Cr.P.C. is allowed and it is directed
that he shall be released on bail in connection with FIR
No.58/2021 of Police Station Suratgarh, District Sriganganagar
provided he executes a personal bond in a 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 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
60-pratibha/-
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