Bhairu Lal vs State Of Rajasthan
2021 Latest Caselaw 5656 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 2465/2021

Bhairu Lal S/o Sh. Banshi Lal, Aged About 20 Years, By Caste Bheel, R/o Naonpur, P.s. Begu, District Chittorgarh. (Presently Lodged In Sub Jail Parbatsar, Nagaur).

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

                                                                 ----Respondent


For Petitioner(s)        :     Mr. R.S. Gill
For Respondent(s)        :     Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.105/2017 of Police Station Kuchaman City, District

Nagaur for the offence(s) punishable under Section(s)

8/15 and 29 of the NDPS Act. He/she/they has/have

preferred this/these second bail application(s) under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

co-accused Kulwant Singh has already been enlarged on

bail by the order of this Court dated 9.2.2021 while

taking into consideration the fact that the Seizure Officer

namely Suman Choudhary (PW-1), in her court

statements, has admitted that separate samples from

each bag containing narcotic substance poppy straw has

(2 of 2) [CRLMB-2465/2021]

not been taken out. It is further submitted that the

petitioner is also liable to be enlarged on bail.

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 second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Bhairu Lal S/o Sh. Banshi Lal

shall be released on bail in connection with FIR

No.105/2017 of Police Station Kuchaman City, District Nagaur 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

33-msrathore/-

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