Narendra vs State Of Rajasthan
2021 Latest Caselaw 2474 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1298/2021

Narendra S/o Mohan Lal, Aged About 27 Years, Ward No. 1, Chhabra, District Baran. (At Present Lodged In Sub Jail, Nohar).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1300/2021 Rajkumar Singh @ Peerdan S/o Prithvi Singh, Aged About 30 Years, Meghana, Tehsil Nohar, District Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

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

----Respondent S.B. Criminal Miscellaneous Bail Application No. 1302/2021 Dhirendra S/o Narendra Singh, Aged About 27 Years, Ward No. 3, Chhabra, District Baran. (At Present Lodged In Sub Jail, Nohar).

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

----Respondent

For Petitioner(s) : Mr. Naresh Vishnoi Goyat 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 petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.170/2020 of

Police Station Pallu, District Hanumangarh for the offences

punishable under Sections 8/18, 25, 29 N.D.P.S Act. They have

preferred this bail application under Section 439 Cr.P.C.

(2 of 2) [CRLMB-1298/2021]

Learned counsel for the petitioners has submitted that

narcotic contraband opium weighing 250 gms alleged to have

been recovered from petitioners- Narendra and Dhirendra is below

commercial quantity. It is also submitted that the allegation

against petitioner- Raj Kumar Singh is to the effect that he had

purchased opium weighing 2 kgs from co-accused persons, 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 petitioners

under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Narendra S/o

Mohan Lal, Rajkumar Singh @ Peerdan S/o Prithvi Singh and

Dhirendra S/o Narendra Singh shall be released on bail in

connection with FIR No.170/2020 of Police Station Pallu, District

Hanumangarh 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

47-49-akash/-

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