Manohar Singh @ Mansa vs State
2021 Latest Caselaw 2471 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1281/2021

Manohar Singh @ Mansa S/o Raghuveer Singh @ Rudha Singh, Aged About 20 Years, R/o Rawatmal, Police Station Jawaja, District Ajmer, Rajasthan. (Presently Lodged In Sub Jail Rajgarh, District Churu).

----Petitioner Versus State of Rajasthan through P.P.

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Mahipal Bishnoi, PP

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.136/2020 of

Police Station Siddhmukh, District Churu for the offences

punishable under Sections 8/18 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 opium alleged to have been recovered in the

matter is 600gms, 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-1281/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Manohar Singh

@ Mansa S/o Raghuveer Singh @ Rudha Singh shall be released

on bail in connection with FIR No.136/2020 of Police Station

Siddhmukh, 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

35-Arun/-

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