Badri Das vs State
2021 Latest Caselaw 7802 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3759/2021

Badri Das S/o Sh. Bal Das, Aged About 52 Years, Paliyal Nagar, Dhandhaniya Bhayla Balesar, Jodhpur. (Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Hapu Ram Vishnoi For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.275/2020

of Police Station Balesar, District Jodhpur for the offence(s)

punishable under Section(s) 8/18 of NDPS Act. He/she/they

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitiner has submitted that the

narcotic contrabands opium weighing 1 kg 200 gms and opium

milk weighing 100 gms alleged to have been recovered in the

matter are below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-3759/2021]

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 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) -

Badri Das S/o Sh. Bal Das shall be released on bail in connection

with FIR No.275/2020 of Police Station Balesar, District Jodhpur

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

76-mohit/-

Powered by TCPDF (www.tcpdf.org)