Abhishek Singh vs State Of Rajasthan
2021 Latest Caselaw 8306 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4181/2021

Abhishek Singh S/o Sh. Anoop Singh, Aged About 24 Years, R/o Utaili Police Station Satna (Mp) Presently Gbs American Hospital Bhoopalpura, Police Staton Bhoopalpura, Dist. Udaipur (Raj.). (At Present Lodged In District Jail, Sirohi).

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

----Respondent

For Petitioner(s) : Mr. Pritam Solanki 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.68/2021

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

punishable under Section(s) 8/18, 25 and 29 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 opium milk weighing 800 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-4181/2021]

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) -

Abhishek Singh S/o Sh. Anoop Singh shall be released on bail in

connection with FIR No.68/2021 of Police Station Kotwali Sirohi,

District Sirohi 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

161-mohit/-

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