Gulab Chand vs State Of Rajasthan
2021 Latest Caselaw 5906 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2870/2021

1. Gulab Chand S/o Taga Ram, Aged About 25 Years, R/o Jodhsar Dattor, Dist. Bikaner.

(At Present Lodged In District Jail, Barmer).

2. Pratapa Ram S/o Virdha Ram, Aged About 38 Years, R/o Agore Chouhtan Tehsil Chouhtan District Barmer. (At Present Lodged In District Jail, Barmer).

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

----Respondent

For Petitioner(s) : Mr. Birbal Ram Bishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.31/2021 of

Police Station Chouhtan, District Barmer for the offences

punishable under Sections 8/21, 25, 29 of NDPS Act. They have

preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband smack alleged to have been recovered in the

matter is 16 gms, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail applications.

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-2870/2021]

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Gulab Chand

S/o Taga Ram and Pratapa Ram S/o Virdha Ram shall be released

on bail in connection with FIR No.31/2021 of Police Station

Chouhtan, District Barmer provided each of them 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

84-Arun/-

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