Randheer Singh Sainy vs State
2021 Latest Caselaw 8470 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4279/2021

1. Randheer Singh Sainy S/o Jagdish Singh Sainy Shikh, Aged About 42 Years, R/o H.n. 161 Dayalpura S.a.s. Nagar, P.s. Jirpur, Dist. Mohali (Punjab). (Presently Lodged In District Jail, Bhilwara).

2. Manjinder Singh Sainy S/o Bhagwant Singh Sainy Shikh, Aged About 40 Years, R/o Kartapur Post Roshanpur, Police Station Julam Tehsil Or Dist. Patiyala Punjab At Present Chat S.a.s. Nagar, P.s. Jirpur, Tehsil Derabassi, Dist. Mohali (Punjab). (Presently Lodged In District Jail, Bhilwara).

                                                                      ----Petitioners
                                    Versus
State, Through Pp
                                                                  ----Respondent


For Petitioner(s)         :     Mr. Vineet Jain
                                Mr. Ashok Kumar Panwar
For Respondent(s)         :     Mr. Shrawan Bishnoi, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

26/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.62/2021 of

Police Station Pur District Bhilwara for the offences punishable

under Sections 8/18 of NDPS Act. They have preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that

narcotic contraband ganja alleged to have been recovered in the

matter is 13 kgs, which is below commercial quantity.

(2 of 2) [CRLMB-4279/2021]

Learned Public Prosecutor has opposed the bail application.

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Randheer Singh

Sainy S/o Jagdish Singh Sainy Shikh and Manjinder Singh Sainy

S/o Bhagwant Singh Sainy Shikh, shall be released on bail in

connection with FIR No.62/2021 of Police Station Pur District

Bhilwara provided each of them 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

157-pratibha/-

Powered by TCPDF (www.tcpdf.org)