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Om Prakash vs State
2021 Latest Caselaw 1051 Raj

Citation : 2021 Latest Caselaw 1051 Raj
Judgement Date : 14 January, 2021

Rajasthan High Court - Jodhpur
Om Prakash vs State on 14 January, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13418/2020

Om Prakash S/o Ramchandra, Aged About 38 Years, Rohila, Police Station Sedva, District Barmer, At Present Dhibba Pada, Jaisalmer. (Lodged In District Jail Jaisalmer).

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

----Respondent

For Petitioner(s) : Mr. K.L. Vishnoi For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2021

Heard learned counsel for the parties and perused the

material available on record.

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

No.97/2020 of Police Station Sangad, District Jaisalmer for

the offence(s) punishable under Section(s) 8/21 and 29 of

the 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 contraband poppy husk weighing 2 kg 600 gms

alleged to have been reovered in the matter is 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

(2 of 2) [CRLMB-13418/2020]

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) - Om Prakash S/o Ramchandra shall be released

on bail in connection with FIR No.97/2020 of Police Station

Sangad, District Jaisalmer 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

62-msrathore/-

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