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Tejpal vs State Of Rajasthan
2021 Latest Caselaw 6830 Raj

Citation : 2021 Latest Caselaw 6830 Raj
Judgement Date : 9 March, 2021

Rajasthan High Court - Jodhpur
Tejpal vs State Of Rajasthan on 9 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3486/2021

Tejpal S/o Amba Lal Kumawat, Aged About 30 Years, Rajgarh, P.s. Parsoli, District Chittorgarh (Raj.). (At Present Lodged At District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Abhishek Charan For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2021

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.155/2020 of

Police Station Parsoli, District Chittorgarh for the offences

punishable under Sections 8/15, 29 NDPS Act and under

Section(s) 342, 365, 327 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

narcotic contraband poppy husk alleged to have been recovered in

the matter is 12 kgs , which is 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

(2 of 2) [CRLMB-3486/2021]

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 Tejpal S/o Amba

Lal Kumawat shall be released on bail in connection with FIR

No.155/2020 of Police Station Parsoli, District Chittorgarh provided

he 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

61-pratibha/-

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