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Kanahaiya Lal vs State Of Rajasthan
2021 Latest Caselaw 6704 Raj

Citation : 2021 Latest Caselaw 6704 Raj
Judgement Date : 5 March, 2021

Rajasthan High Court - Jodhpur
Kanahaiya Lal vs State Of Rajasthan on 5 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3226/2021

Kanahaiya Lal S/o Bheru Lal Dhakar, Aged About 43 Years, Badauli Madho Singh, Police Station Sadar, Nimbahera, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. SS Shaktawat For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.23/2021

of Police Station Mangalwar, District Chittorgarh for the offence(s)

punishable under Section(s) 8/15 and 8/29 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 45 kg 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-3226/2021]

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) -

Kanahaiya Lal S/o Bheru Lal Dhakar shall be released on bail in

connection with FIR No.23/2021 of Police Station Mangalwar,

District Chittorgarh 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

88-mohit/-

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