Gurmeet Singh vs State Of Rajasthan
2021 Latest Caselaw 8316 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4143/2021

Gurmeet Singh S/o Attar Singh, Aged About 25 Years, Village Pakki, Tehsil And District Sri Ganganagar. (Lodged In Central Jail Sri Ganganagar).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4144/2021 Paramjeet Singh S/o Shri Buta Singh, Aged About 28 Years, Village Dulapur Keri, Ps Hindumalkot, Tehsil And District Sriganganagar (Raj.). (Presently Lodged In Central Jail Sriganganagar).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Abhishek Aggarwal Ms. Aruna Negi 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.53/2021

of Police Station Hindumalkot, District Sriganganagar for the

offence(s) punishable under Section(s) 8/21, 8/22 & 8/29 of NDPS

(2 of 2) [CRLMB-4143/2021]

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 as per

the prosecution story, total 200 tablets containing narcotic

substance Tramadol are alleged to have been recovered in the

matter. It is argued that the total weight of the recovered tablets

is 80 gms., whereas up to 250 gms. of narcotic substance

Tramadol is considered as 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

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) -

Gurmeet Singh S/o Attar Singh and Paramjeet Singh S/o Shri Buta

Singh shall be released on bail in connection with FIR No.53/2021

of Police Station Hindumalkot, District Sriganganagar 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

137-mohit/-

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