Citation : 2021 Latest Caselaw 8305 Raj
Judgement Date : 25 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4166/2021
Nanga Ram @ Nanka Ram S/o Sh. Satta Ram, Aged About 33 Years, R/o Khotho Ki Dhani/heera Ki Dhani, Gida Police Station, Tehsil Gida, Dist. Barmer. (Lodged In District Jail, Barmer).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. K.C. Choudhary For Respondent(s) : Mr. Laxman Solanki, 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.45/2021
of Police Station Gida, District Barmer 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 9 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-4166/2021]
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) -
Nanga Ram @ Nanka Ram S/o Sh. Satta Ram shall be released on
bail in connection with FIR No.45/2021 of Police Station Gida,
District Barmer 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
148-mohit/-
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