Kushalsingh @ Karanisingh vs State Of Rajasthan
2021 Latest Caselaw 899 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13677/2020

Kushalsingh @ Karanisingh S/o Shri Mal Singh, Aged About 42 Years, Alipur Kusumbi, Tehsil Ladnu, District Nagaur (Raj.). (Hall Sub Jail Deedwana).

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

----Respondent

For Petitioner(s) : Mr. Hardev Ram Bishnoi For Respondent(s) : Mr. AR Choudhary, 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.311/2020 of

Police Station Sri Dungargarh District Bikaner for the offences

punishable under Sections 8/20 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 ganja alleged to have been recovered in the

matter is 9 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-13677/2020]

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 Kushalsingh @

Karanisingh S/o Shri Mal Singh, shall be released on bail in

connection with FIR No.311/2020 of Police Station Sri Dungargarh

District Bikaner 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/34-

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