Mukhtyar Singh vs State
2021 Latest Caselaw 7548 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3620/2021

Mukhtyar Singh S/o Surjeet Singh, Aged About 21 Years, R/o Ward No. 4, Prem Nagar, Anoopgarh, Police Station Anoopgarh, District Sriganganagar (Raj.).

(At Present Lodged In Sub Jail Anoopgarh).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. D.S. Thind
For Respondent(s)        :     Mr. Vikram Sharma, 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.106/2021 of

Police Station Anoopgarh, District Sri Ganganagar for the offences

punishable under Section 8/21 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 smack alleged to have been recovered in the

matter is 07 gms, 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-3620/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Mukhtyar Singh

S/o Surjeet Singh shall be released on bail in connection with FIR

No.106/2021 of Police Station Anoopgarh, District Sri Ganganagar

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

78-Arun/-

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