Sukhvinder Singh vs State Of Rajasthan
2021 Latest Caselaw 6035 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2586/2021

Sukhvinder Singh S/o Balvinder Singh @ Binder Singh, Aged About 22 Years, R/o Seed Farm Pakka Abohar, P.s. City One Abohar, Dist. Fazilka (Punjab). (Presently Lodged At Central Jail Bikaner).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. S.S. Rajpurohit, PP

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.345/2020 of

Police Station Sadar Bikaner District Bikaner for the offences

punishable under Sections 8/22, 8/15 NDPS Act. He has preferred

this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that tablets

containing narcotic substance tramadol and alprazolam so also

narcotic contraband poppy straw are alleged to have been

recovered at the instance of the petitioner. It is further submitted

that total weight of tablets containing narcotic substance

Tramadol is 184.80 gms; tablets containing narcotic substance

alprazolam-prozolam is 09.80 gms; alprazolam alpracan is 24 gms

(2 of 2) [CRLMB-2586/2021]

and poppy straw is weighing 3.200 kgs, which are 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

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 Sukhvinder

Singh S/o Balvinder Singh @ Binder Singh shall be released on

bail in connection with FIR No.345/2020 of Police Station Sadar

Bikaner District Bikaner provided he executes a personal bond

in a sum of Rs.2,00,000/- with two sound and solvent local

sureties of Rs.1,00,000/- 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

47-pratibha/-

Powered by TCPDF (www.tcpdf.org)