Vinod vs State Of Rajasthan
2021 Latest Caselaw 8303 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4182/2021

Vinod S/o Heera Lal, Aged About 25 Years, R/o Sirviyo Ka Nichla Bass Surajpole, Tehsil District Pali, Rajasthan. (At Present Lodged In District Jail, Pali).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Mahaveer Singh For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.104/2021

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

under Section(s) 8/20 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 1 kg 580 gms 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-4182/2021]

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) -

Vinod S/o Heera Lal shall be released on bail in connection with

FIR No.104/2021 of Police Station Kotwali, 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

162-mohit/-

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