Raghuveer vs State
2021 Latest Caselaw 11591 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9685/2021

Raghuveer S/o Shri Madanlal, Aged About 31 Years, R/o Ward No. 22, Sadulshahar, Dist. Sriganganagar (Raj.) (Presently Lodged At Central Jail Sri Ganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sunil Bishoni For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

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

in connection with FIR No.159/2021 registered at Police Station

Shadulsahar, District Sriganganagar for offence under Section(s)

8/15 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that no further

recovery is required to be made from the petitioner.

Learned Public Prosecutor has opposed the bail application.

Looking into the recovered quantity of Poppy Husk being 9

kg. 500 gms. which is less than the commercial quantity and also

taking into consideration the overall facts and circumstances of

the case but without commenting on merits of the case, I deem it

just and proper to enlarge the petitioner on bail.

(2 of 2) [CRLMB-9685/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner Raghuveer S/o Shri Madanlal be

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

aforesaid FIR provided the petitioner furnishes a personal bond of

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

of the concerned Magistrate with the stipulation that he shall

comply with all the conditions laid down under Section 437(3)

Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

Ns.83-/-

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