Rukmudeen @ Rukman vs State Of Rajasthan
2021 Latest Caselaw 2370 Raj

(1 of 2) [CRLMB-1209/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1209/2021

1. Rukmudeen @ Rukman S/o Sh. Vajirdeen @ Vajir, Aged About 26 Years, R/o Fakiro Ka Chowk, Delhi Gate, Nagaur P.s. Kotwali, Dist. Nagaur. (Presently Lodged In District Jail, Nagaur).

2. Suresh S/o Choturam, Aged About 35 Years, R/o Phulwario Ka Mohalla, Badli, Nagaur P.s. Kotwali, Dist. Nagaur. (Presently Lodged In District Jail, Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Pritam Joshi For Respondent(s) : Mr. Mahipal Bishnoi, PP

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.17/2021 of

Police Station Kotwali, District Nagaur for the offences punishable

under Section 8/15 of NDPS Act. They have preferred these bail

applications 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 1 kgs. 300gms, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail applications.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-1209/2021]

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Rukmudeen

@ Rukman S/o Sh. Vajirdeen @ Vajir and Suresh S/o Choturam

shall be released on bail in connection with FIR No.17/2021 of

Police Station Kotwali, District Nagaur 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

51-Arun/-

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