Suresh vs State Of Rajasthan
2021 Latest Caselaw 8309 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4164/2021

1. Suresh S/o Sh. Gulab, Aged About 24 Years, R/o Village Mandwa, Tehsil Kotra, Dist. Udaipur. (Presently Lodged In Sub Jail, Aburoad).

2. Shanti Lal S/o Kupala, Aged About 26 Years, R/o Village Mandwa, Tehsil Kotra, Dist. Udaipur. (Presently Lodged In Sub Jail, Aburoad).

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

----Respondent

For Petitioner(s) : Mr. Hitendra Singh 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.57/2021

of Police Station Swroopganj, District Sirohi 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 petitioners has submitted that the

narcotic contraband ganja weighing 10 kg alleged to have been

recovered in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-4164/2021]

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) - (1)

Suresh S/o Sh. Gulab and (2) Shanti Lal S/o Kupala shall be

released on bail in connection with FIR No.57/2021 of Police

Station Swroopganj, 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

146-mohit/-

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