Shiv Lal vs State Of Rajasthan
2021 Latest Caselaw 2452 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1331/2021

Shiv Lal S/o Dhima Ram, Aged About 40 Years, R/o Rajeev Gandhi Colony, Sector 11, In Front Of Shri Hospital, Chopasani Housing Board Housing Board, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)         :    Mr. Arjun Singh
For Respondent(s)         :    Mr. Mohd Javed Gouri, P.P.



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

29/01/2021

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.31/2021 of Police

Station Chopasani Housing Board, District Jodhpur for the offences

punishable under Sections 8/18 N.D.P.S Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband opium alleged to have been recovered in the

matter is 43 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-1331/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Shiv Lal S/o

Dhima Ram shall be released on bail in connection with FIR

No.31/2021 of Police Station Chopasani Housing Board, District

Jodhpur 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

69-akash/-

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