Sher Singh vs State
2021 Latest Caselaw 7251 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3386/2021

Sher Singh S/o Shri Bagga Singh, Aged About 36 Years, Jalarakhe Thad, Police Station Sadar, Jalalabad, District Fajilka (Punjab).

(At Present Lodged In Central Jail Bikaner).

----Petitioner Versus The State of Rajasthan through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. Varun Arora
For Respondent(s)        :     Mr. Laxman Solanki, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

15/03/2021

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.15/2021 of Police

Station Nal, District Bikaner for the offences punishable under

Section 8/15 of NDPS Act. He has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband poppy husk alleged to have been recovered in

the matter is 45 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

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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3386/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Sher Singh S/o

Shri Bagga Singh shall be released on bail in connection with FIR

No.15/2021 of Police Station Nal, District Bikaner 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

157-Arun/-

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