Citation : 2021 Latest Caselaw 2319 Raj
Judgement Date : 28 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1214/2021
Kailash S/o Shri Narana Ram, Aged About 28 Years, R/o Chaura, P.s. Sanchore, District Jalore. (Presently Lodged At Sub Jail, Bhinmal).
----Petitioner Versus State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Birbal Ram
For Respondent(s) : Mr. Mahipal Bishnoi, P.P.
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.32/2020 of Police
Station Jhab, District Jalore for the offences punishable under
Sections 8/15, 29 of the NDPS Act. He has preferred this bail
application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that
narcotic contraband poppy husk alleged to have been recovered in
the matter is 5kg, 400gms, 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-1214/2021]
Accordingly, this bail application filed under Section 439
Cr.P.C. is allowed and it is directed that petitioner Kailash S/o Shri
Narana Ram shall be released on bail in connection with FIR
No.32/2020 of Police Station Jhab, District Jalore 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
54-akash/-
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