Man Singh vs State Of Rajasthan
2021 Latest Caselaw 7531 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3668/2021

Man Singh S/o Jora Ram, Aged About 45 Years, Village Dhan, Fauji Hotel, Salasar Road, Sujangarh, Tehsil Sujangarh, District Churu. (At Present Lodged In District Jail Churu).

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

----Respondent

For Petitioner(s) : Mr. Mahendar Vishnoi For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021 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.76/2021 of Police

Station Sujangarh, District Churu for the offences punishable

under Sections 8/15 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 weighing 12 kgs alleged to have

been recovered in the matter 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-3668/2021]

Accordingly, this bail application filed under Section 439

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

Jora Ram shall be released on bail in connection with FIR

No.76/2021 of Police Station Sujangarh, District Churu 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

112-pratibha/-

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