Surender Kumar vs State Of Rajasthan
2021 Latest Caselaw 8475 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4265/2021

Surender Kumar S/o Sh. Rajkumar, Aged About 41 Years, R/o Ward No. 01, Sadhuwali, P.s. Jawaharnagar, Sriganganagar. (Presently Lodged In Central Jail, Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Sunil Bishnoi For Respondent(s) : Mr. AR Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.34/2021

of Police Station Sadar Ganganagar District Sri Ganganagar for the

offence(s) punishable under Section(s) 8/15 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

narcotic contraband opium milk alleged to have been recovered in

the matter is 300 gms, which 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 and without expressing any opinion on the merits of

(2 of 2) [CRLMB-4265/2021]

the case, I deem it just and proper to grant bail to the accused

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)

Surender Kumar S/o Sh. Rajkumar shall be released on bail in

connection with FIR No.34/2021 of Police Station Sadar

Ganganagar District Sri Ganganagar provided he/she/they

execute(s) 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/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

144-pratibha/-

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