Dharmpal vs State Of Rajasthan
2021 Latest Caselaw 8330 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4073/2021

Dharmpal S/o Sh. Hansraj, Aged About 32 Years, B/c Jat, R/o Ward No. 11, Haripura, Teh. Sangriya, Dist. Hanumangarh (Raj.).

(At Present Lodged In District Jail, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.94/2021 of Police

Station Sangriya, District Hanumangarh for the offences

punishable under Section 8/22 of NDPS Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as per

the prosecution story, total 600 tablets containing narcotic

substance Tramadol are alleged to have been recovered in the

matter of the petitioner. It is argued that the total weight of the

recovered tables is 210 gms., whereas up to 250 gms. of narcotic

substance Tramadol is considered as below commercial quantity.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-4073/2021]

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner- Dharmpal S/o

Sh. Hansraj shall be released on bail in connection with FIR

No.94/2021 of Police Station Sangriya, District Hanumangarh

provided he executes a personal bond in a 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 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

96-Arun/-

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