Shailendra Kumar @ Chhindra vs State
2021 Latest Caselaw 7044 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3274/2021

Shailendra Kumar @ Chhindra S/o Ram Singh, Aged About 34 Years, R/o Ward No. 8, Bholewala, P.s. Goluwala, Dist. Hanumangarh. (Presently Lodged In District Jail, Hanumangarh).

                                                                        ----Petitioner
                                         Versus
State, Through Pp
                                                                      ----Respondent


For Petitioner(s)             :     Mr. Kesar Singh
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.35/2021

of Police Station Goluwala, District Hanumangarh for the

offence(s) punishable under Section(s) 8/22 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 as per

the prosecution story, total 300 tablets containing narcotic

substance Tramadol are alleged to have been recovered in the

matter. It is argued that the total weight of the recovered tablets

is 93 gms., whereas up to 250 gms. of narcotic substance

Tramadol is considered as below commercial quantity.

                                                                          (2 of 2)                   [CRLMB-3274/2021]


                                        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

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) -

Shailendra Kumar @ Chhindra S/o Ram Singh shall be released on

bail in connection with FIR No.35/2021 of Police Station Goluwala,

District Hanumangarh 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

163-mohit/-

Powered by TCPDF (www.tcpdf.org)