Mukhtyar Singh @ Mukha vs State
2021 Latest Caselaw 853 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 151/2021

Mukhtyar Singh @ Mukha S/o Shri Gurdeep Singh, Aged About 24 Years, 43 P.s. Police Station Sameja Kothi, District Sri Ganganagar (Rajasthan). (At Present Lodged In Sub Jail, Raisinghnagar, District Sri Ganganagar).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. Trilok Joshi
For Respondent(s)        :     Mr. Laxman Solanki, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

13/01/2021

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.182/2020 of

Police Station Sameja Kothi, District Sriganganagar for the

offences punishable under Section 8/15 of NDPS Act. He has

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

Learned counsel for the petitioner has submitted that the

narcotic contraband poppy husk alleged to have been recovered in

the matter is 05 kgs, 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

(2 of 2) [CRLMB-151/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

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

@ Mukha S/o Shri Gurdeep Singh shall be released on bail in

connection with FIR No.182/2020 of Police Station Sameja Kothi,

District Sriganganagar 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

82-Arun/-

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