Urvendra @ Chhotu vs State Of Rajasthan
2021 Latest Caselaw 2459 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1321/2021

Urvendra @ Chhotu S/o Shri Brijraj Singh @ Vijay Singh, Aged About 30 Years, Mithyakheri Jagir, Baori Nagar Police Station, District Mandsaur (Mp). (Lodged In District Jail, Jalore).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, 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.80/2019 of Police

Station Karda, District Jalore for the offences punishable under

Sections 8/21 and 29 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 170gms, 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-1321/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Urvendra @

Chhotu S/o Shri Brijraj Singh @ Vijay Singh shall be released on

bail in connection with FIR No.80/2019 of Police Station Karda,

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

59-akash/-

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