Gurdas Singh @ Shanku vs State
2021 Latest Caselaw 5881 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2932/2021

Gurdas Singh @ Shanku S/o Satnam Singh, Aged About 22 Years, R/o VPO Tarobadi P.S. Ladhuka Mandi, Tehsil and District Fazilka (Punjab).

(At Present In District Jail Hanumangarh).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

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.49/2021 of Police

Station Sangaria, District Hanumangarh for the offences

punishable under Sections 8/15 and 25 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 poppy husk alleged to have been recovered in

the matter is 35 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-2932/2021]

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 - Gurdas Singh

@ Shanku S/o Satnam Singh shall be released on bail in

connection with FIR No.49/2021 of Police Station Sangaria,

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

Abhishek Kumar S.No.127

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