Shankar Lal vs State
2021 Latest Caselaw 2461 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1326/2021

Shankar Lal S/o Shri Kanaram, Aged About 24 Years, By Caste Jaat, R/o Village Daulatpura, Tehsil Deedwana, District Nagaur (Raj.). (Presently Lodged In Sub Jail Ratangarh).

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

----Respondent

For Petitioner(s) : Ms. Varsha Bissa 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.13/2021 of Police

Station Sujangarh, District Churu for the offences punishable

under Sections 8/18 of NDPS Act, 1985. 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 1 kg, 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-1326/2021]

Accordingly, this bail application filed under Section 439

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

Shri Kanaram shall be released on bail in connection with FIR

No.13/2021 of Police Station Sujangarh, District Churu 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

64-akash/-

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