Citation : 2021 Latest Caselaw 8311 Raj
Judgement Date : 25 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4149/2021
Prabhjeet Singh S/o Saroop Singh, Aged About 28 Years, Rajgiri Police Station Noorpurbedi, District Roopnagar, Punjab. (At Present Lodged In Sub Jail Rajgarh).
----Petitioner Versus State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Sanjay Kumar Poonia For Respondent(s) : Mr. Shrawan Bishnoi, 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.26/2021
of Police Station Taranagar, District Churu for the offence(s)
punishable under Section(s) 8/15 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 poppy husk weighing 13 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-4149/2021]
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) -
Prabhjeet Singh S/o Saroop Singh shall be released on bail in
connection with FIR No.26/2021 of Police Station Taranagar,
District Churu 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
140-mohit/-
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