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Pawan vs State Of Rajasthan
2021 Latest Caselaw 10905 Raj

Citation : 2021 Latest Caselaw 10905 Raj
Judgement Date : 15 July, 2021

Rajasthan High Court - Jodhpur
Pawan vs State Of Rajasthan on 15 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9154/2021

1. Pawan S/o Sh. Radheyshyam, Aged About 19 Years, Karsana, P..s Dungla, Dist. Chittorgarh (Raj.). (Presently Lodged In District Jail, Pali).

2. Pankaj Lohar S/o Sh. Nathulal, Aged About 20 Years, Karsana, P..s Dungla, Dist. Chittorgarh (Raj.). (Presently Lodged In District Jail, Pali).

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

----Respondent

For Petitioner(s) : Mr. Aidan Choudhary For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.96/2021 registered at Police Station,

Transport Nagar District Pali for offence under Section(s) 8/18 &

29 of NDPS Act.

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 submits that the

petitioners have been found to be carrying 950 gms Opium and no

previous case is pending against the petitioners.

(2 of 2) [CRLMB-9154/2021]

Learned Public Prosecutor opposes the bail application.

Taking into consideration the quantity of Opium recovered

from the petitioners and that no further recovery is required to be

made from the petitioners but without commenting further on

merits of the case, I deem it just and proper to enlarge the

petitioners on bail.

Therefore, this bail application is allowed and it is ordered

that the accused-petitioners - (1) Pawan S/o Sh.

Radheyshyam, & (2) Pankaj Lohar S/o Sh. Nathulal, be

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

aforesaid FIR provided each of them furnishes a personal bond of

Rs.50,000/- with one surety each in the like amount to the

satisfaction of the concerned Magistrate with the stipulation that

they shall comply with all the conditions laid down under Section

437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

23/-saurabh

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