Anil Kumar vs State Of Rajasthan
2021 Latest Caselaw 2351 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1248/2021

1. Anil Kumar S/o Bhanwarlal, Aged About 22 Years, R/o Lakheta Matoda, Police Thana Matoda, Dist. Jodhpur. Presently Bharewala, Police Thana Nachna, Dist. Jaisalmer (Presently Lodged At Dist. Jail, Sirohi).

2. Mangilal S/o Sahiram, Aged About 38 Years, R/o Dhadhrwalo Ki Dhani, Dayasagar Khara Police Thana Phalodi, Dist. Jodhpur. (At Present Lodged In Dist. Jail, Sirohi).

3. Prem Kumar S/o Sh. Harbhajram, Aged About 19 Years, R/o Jhambheshwar Ki Dhani, Madla Kalla, Police Thana Phalodi, Dist. Jodhpur. (At Present Lodged In Dist. Jail, Sirohi).

4. Samander Singh S/o Bhanwar Singh, Aged About 27 Years, R/o Bamanu, Police Thana Phalodi, Dist. Jodhpur. (At Present Lodged In Dist. Jail, Sirohi).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. M.L. Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021 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.06/2021 of

Police Station Paldi-M, District Sirohi for the offences punishable

under Sections 8/18 and 29 NDPS Act. They have preferred this

bail application under Section 439 Cr.P.C.

(2 of 2) [CRLMB-1248/2021]

Learned counsel for the petitioners has submitted that

narcotic contraband opium milk alleged to have been recovered in

the matter is 2kg 500 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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Anil Kumar S/o

Bhanwarlal, Mangilal S/o Sahiram, Prem Kumar S/o Sh.

Harbhajram and Samander Singh S/o Bhanwar Singh shall be

released on bail in connection with FIR No.06/2021 of Police

Station Paldi-M, District Sirohi provided each of them 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

77-akash/-

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