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Lovpreet Singh @ Lovely vs State
2021 Latest Caselaw 5886 Raj

Citation : 2021 Latest Caselaw 5886 Raj
Judgement Date : 1 March, 2021

Rajasthan High Court - Jodhpur
Lovpreet Singh @ Lovely vs State on 1 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2918/2021

Lovepreet Singh @ Lovely S/o Sh. Jogendra Singh, Aged About 22 Years, R/o Chak 3-B, Badi Rohi Pakki, Hindumalkot Police Station, Sri Ganganagar, Dist. Sri Ganganagar. (Lodged In Central Jail, Sri Ganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Abhishek Aggarwal For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.25/2021

of Police Station Hindumalkot, District Sriganganagar for the

offence(s) punishable under Section(s) 8/21 of NDPS Act.

He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

narcotic contraband smack weighing 70 gms alleged to have been

recovered in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

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-2918/2021]

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Lovepreet Singh @ Lovely S/o Sh. Jogendra Singh shall be

released on bail in connection with FIR No.25/2021 of Police

Station Hindumalkot, District Sriganganagar provided he/she/they

execute(s) a personal bond in the 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/her/their 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

115-mohit/-

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