Citation : 2021 Latest Caselaw 880 Raj
Judgement Date : 13 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 401/2021
Jainarayan S/o Sh. Bhagirath, Aged About 35 Years, R/o Vishnoyo-Ki-Dhani, Naya Dungarpur, P.s. Rohat, Tehsil Rohat, Dist. Pali. (Presently Lodged In Nohar Jail, Dist. Hanumangarh).
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. Mool Singh Panwar For Respondent(s) : Mr. Mohd. Javed Gauri, 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.312/2020 of
Police Station Rawatsar District Hanumangarh for the offences
punishable under Sections 8/18, 29 of NDPS Act. He has preferred
this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that the
allegation against the petitioner is to the effect that he has
supplied narcotic contraband opium weighing 700 gms to co-
accused Hanuman Prasad, 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-401/2021]
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 Jainarayan S/o
Sh. Bhagirath, shall be released on bail in connection with FIR
No.312/2020 of Police Station Rawatsar District Hanumangarh
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
Surabhii/103-
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