Natwar Lal vs State Of Rajasthan
2021 Latest Caselaw 7018 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3391/2021

Natwar Lal S/o Sh. Nana Lal Dhakar, Aged About 32 Years, R/o Amarpura, Police Station Begun, Dist. Chittorgarh. (At Present Lodged In District Jail, Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Mohd. Rasheed For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.163/2019

of Police Station Begun District Chittorgarh for the offence(s)

punishable under Section(s) 8/15, 8/25, 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

narcotic contraband poppy straw alleged to have been recovered

in the matter is 30 kgs, which 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-3391/2021]

case, I deem it just and proper to grant bail to the accused

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)

Natwar Lal S/o Sh. Nana Lal Dhakar, shall be released on bail in

connection with FIR No.163/2019 of Police Station Begun District

Chittorgarh provided he/she/they execute(s) 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/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

Surabhii/204-

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