Ashok Kumar @ Shoki vs State
2021 Latest Caselaw 882 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 227/2021

Ashok Kumar @ Shoki S/o Jagdishray, Aged About 30 Years, R/o Ward No. 09, Talwara Jheel, Tehsil Tibbi, Dist. Hanumangarh (Raj.). (At Present Lodged In Distt. Jail, Hanumangarh).

                                                                  ----Petitioner
                                   Versus
State, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. JVS Deora
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.189/2020 of

Police Station Talwara, District Hanumangarh for the offences

punishable under Sections 8/21 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 smack alleged to have been recovered in the

matter is 16 gms, 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-227/2021]

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 Ashok Kumar @

Shoki S/o Jagdishray, shall be released on bail in connection with

FIR No.189/2020 of Police Station Talwara, 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/97-

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