Citation : 2021 Latest Caselaw 2317 Raj
Judgement Date : 28 January, 2021
(1 of 2) [CRLMB-1226/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1226/2021
Vijay Kumar S/o Mangi Lal, Aged About 32 Years, Ward No. 14, Dhanka Basti, Nai Mandi Gharsana, Police Station Gharsana, District Sri Gangnagar (Raj.). (At Present Lodged In Sub Jail Anupgarh).
----Petitioner Versus State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. D.S. Gharsana For Respondent(s) : Mr. Mahipal Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
28/01/2021 Heard learned counsel for the petitioner as well as learned
Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.22/2021 of Police
Station Anupgarh, District Sriganganagar for the offences
punishable under Section 8/20 of NDPS Act. He has preferred this
bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that
narcotic contraband smack alleged to have been recovered in the
matter is 3 kgs. 100 gms, which 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 under Section 439 Cr.P.C.
(2 of 2) [CRLMB-1226/2021]
Accordingly, this bail application filed under Section 439
Cr.P.C. is allowed and it is directed that petitioner Vijay Kumar S/o
Mangi Lal shall be released on bail in connection with FIR
No.22/2021 of Police Station Anupgarh, 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
63-Arun/-
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