Choukha Ram vs State
2021 Latest Caselaw 6980 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3548/2021

1. Choukha Ram S/o Moola Ram, Aged About 36 Years, R/o Ratarhi Ps Sri Balaji, Dist. Nagaur. (At Present Lodged In District Jail, Nagaur).

2. Magha Ram S/o Chetan Ram, Aged About 23 Years, R/o Barani Ps Sadar Nagaur, Dist. Nagaur (At Present Lodged In District Jail, Nagaur).

                                                                  ----Petitioners
                                    Versus
State, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. R.S. Gill
For Respondent(s)          :    Mr. A.R. Choudhary, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.48/2021

of Police Station Sadar Nagaur, District Nagaur for the offence(s)

punishable under Section(s) 8/15 of NDPS Act. He/she/they

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

narcotic contraband poppy husk weighing 6 kg 400 gms alleged to

have been recovered in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-3548/2021]

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 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) - (1)

Choukha Ram S/o Moola Ram and (2) Magha Ram S/o Chetan

Ram shall be released on bail in connection with FIR No.48/2021

of Police Station Sadar Nagaur, District Nagaur 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

105-mohit/-

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