Vijay Kumar vs State Of Rajasthan
2021 Latest Caselaw 8490 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4221/2021

1. Gurmeet Singh S/o Bara Singh, Aged About 22 Years, B/c Rai Sikh, R/o Dabwali Kala PS Arnivala Dist. Fazilka Punjab. (At Present Lodged In Sub Jail Suratgarh).

2. Mohan Lal @ Kala S/o Bhagwan Singh, Aged About 21 Years, R/o House No. 137-a, Near Gurudwara Arnivala PS Arnivala District Fazilka Punjab. (At Present Lodged In Sub Jail, Suratgarh).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4222/2021 Vijay Kumar S/o Jagdish Chandra, Aged About 38 Years, B/c Arora, R/o Near Government School Dabwali Kala Ps Arniwala Dist. Fazilka Punjab. (At Present Lodged In Sub Jail, Suratgarh).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Mohd. Javed Gauri, 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.6/2021 of

Police Station Suratgarh, District Sri Ganganagar for the offences

(2 of 2) [CRLMB-4221/2021]

punishable under Sections 8/15, 25 and 39 of NDPS Act. They

have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband poppy husk alleged to have been recovered in

the matter is 15 Kgs, which is below commercial quantity.

Learned Public Prosecutor has opposed the bail applications.

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, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Gurmeet

Singh S/o Bara Singh, Mohan Lal @ Kala S/o Bhagwan Singh and

Vijay Kumar S/o Jagdish Chandra shall be released on bail in

connection with FIR No.6/2021 of Police Station Suratgarh, District

Sri Ganganagar 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

116-Arun/-

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