Sushilnath @ Sunilnath @ Sheelu vs State Of Rajasthan
2021 Latest Caselaw 6557 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3171/2021

Sushilnath @ Sunilnath @ Sheelu S/o Sahabram, Aged About 35 Years, R/o Ward No. 5, Netewala, Police Station Chunawad, Tehsil And District Sri Ganganagar, Rajasthan. (Presently Lodged At District Jail, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Baltej Singh Sandhu For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.621/2020

Police Station Sangria, District Hanumangarh for the offence(s)

punishable under Section(s) 8/15 and 29 of NDPS Act and

Section(s) 3/25 of Arms 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 20 kg alleged to have

been recoved 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-3171/2021]

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) -

Sushilnath @ Sunilnath @ Sheelu S/o Sahabram shall be released

on bail in connection with FIR No.621/2020 Police Station Sangria,

District Hanumangarh 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

55-mohit/-

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