Mahesh Balara vs State
2021 Latest Caselaw 7384 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3579/2021

Mahesh Balara S/o Tikuram, Aged About 20 Years, B/c Jat, R/o Deva Ki Dhani, Police Thana Deedwana, Dist. Nagaur (Raj.). (Presently Lodged At Sub Jail, Deedwana).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. M.L. Bishnoi 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.224/2020

of Police Station Didwana, District Nagaur for the offence(s)

punishable under Section(s) 8/15 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 poppy husk weighing 31 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-3579/2021]

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) -

Mahesh Balara S/o Tikuram shall be released on bail in connection

with FIR No.224/2020 of Police Station Didwana, District Nagaur

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

25-mohit/-

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