Jain Kumar @ Jainarayan vs State
2021 Latest Caselaw 6984 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3510/2021

Jain Kumar @ Jainarayan S/o Lt. Bhanwar Lal, Aged About 35 Years, R/o Chak 9 A.M. Grma Panchayat 22 AG Tehsil Rawatsar Dist. Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021 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.76/2021 of Police

Station Rawatsar, District Hanumangarh for the offences

punishable under Sections 8/22 and 25 NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

capsules containing narcotic contraband tramadol alleged to have

been recovered in the matter is 121.44 gms, 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-3510/2021]

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 Jain Kumar @

Jainarayan S/o Lt. Bhanwar Lal shall be released on bail in

connection with FIR No.76/2021 of Police Station Rawatsar,

District Hanumangarh 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

72-akash/-

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