Dharamveer @ Sethi vs State
2021 Latest Caselaw 10558 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9082/2021

Gurpreet Singh @ Kala Singh S/o Surjeet Singh, Aged About 31 Years, R/o Ward No. 07, Lakhasar, P.s. Goluwala, Dist. Hanumangarh (Raj.). (At Present Lodged In District Jail, Hanumangarh)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 8244/2021 Dharamveer @ Sethi S/o Hanumanram, Aged About 30 Years, Resident Of Ward No. 05 Chak 63 Lnp Police Thana Gamudwali District Sriganganagar. (Presently Lodged In District Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr Vikram Singh Bhawla, Mr S.R.

Godara For Respondent(s) : Mr Shiv Kumar Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

12/07/2021

These bail applications have been filed by the petitioners

under Section 439 Cr.P.C. in connection with FIR No.129/2021

registered at Police Station, Goluwala, District Hanumangarh for

offence under Sections 8/22, 8/29 of the NDPS Act.

(2 of 2) [CRLMB-9082/2021]

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioners submit that recovery of

250 tablets have been shown from three persons and total weight

of the contraband is 232.5 grams while the commercial quantity is

250 grams. It is stated that the total recovery can not be

attributed to any single person.

Learned Public Prosecutor opposes the bail application and

submits that the investigation is still pending.

However, taking into consideration that no further recovery is

required to be made and looking to the total quantity of the

recovered contraband, without commenting on merits of the case,

I am inclined to release the petitioners on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - 1) Gurpreet Singh @ Kala Singh

s/o Surjeet Singh, 2) Dharamveer @ Sethi s/o Hanuman

Ram be released on bail under Section 439 Cr.P.C. in connection

with aforesaid FIR No.129/2021 registered at Police Station,

Goluwala, District Hanumangarh provided each of the petitioners

furnishes a personal bond of Rs.50,000/- with one surety in the

like amount each, to the satisfaction of the concerned Magistrate

with the stipulation that he shall comply with all the conditions laid

down under Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

47-48 MMA/-

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