Mahendra vs State
2021 Latest Caselaw 8436 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4489/2021

Mahendra S/o Megharam, Aged About 31 Years, B/c Jat, R/o Nek Nagar, Ward No. 23, Bidasar, Ps Bidasar, Teh. Bidasar Dist. Churu. (Presently Lodged In District Jail, Churu).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.35/2021

of Police Station Ratangarh, 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 5 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-4489/2021]

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) -

Mahendra S/o Megharam shall be released on bail in connection

with FIR No.35/2021 of Police Station Ratangarh, 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

273-mohit/-

Powered by TCPDF (www.tcpdf.org)