Parakh Singh vs State Of Rajasthan
2021 Latest Caselaw 7383 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3578/2021

Parakh Singh S/o Roop Singh Rajput, Aged About 24 Years, R/o 471, Bera Premania, Saphada, P.s. Jalore, District Jalore, Rajasthan. (At Present Lodged At District Jail, Jalore).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Chaitanya Gahlot For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.01/2021

of Police Station Sadri, District Pali for the offence(s) punishable

under Section(s) 8/20 & 8/25 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 the

narcotic contraband Ganja weighing 20 kg alleged to have been

recovered in the matter 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-3578/2021]

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) -

Parakh Singh S/o Roop Singh Rajput shall be released on bail in

connection with FIR No.01/2021 of Police Station Sadri, District

Pali 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

24-mohit/-

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