Jasmeet Singh @ Bagga vs State
2021 Latest Caselaw 6384 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3110/2021

Jasmeet Singh @ Bagga S/o Sh. Sukhdev Singh @ Sukha, Aged About 37 Years, R/o 06 FA, Radewala, Police Station Srikaranpur, Dist. Sriganganagar. (Raj.). (At Present Lodged In Sub Jail, Srikaranpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Vikramn Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.233/2020

of Police Station Srikaranpur, District Sriganganagar for the

offence(s) punishable under Section(s) 8/15 and 29 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 poppy straw weighing 1 kg 200 gms alleged

to have been recover 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-3110/2021]

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) -

Jasmeet Singh @ Bagga S/o Sh. Sukhdev Singh @ Sukha shall be

released on bail in connection with FIR No.233/2020 of Police

Station Srikaranpur, 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

85-mohit/-

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