Manish Kumar vs State Of Rajasthan
2021 Latest Caselaw 8499 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4202/2021

Manish Kumar S/o Madanlal, Aged About 22 Years, R/o Manewada, P.s. Bhojasar, Dist. Jodhpur. (Presently Lodged At Sub Jail, Suratgarh, Dist. Sri Ganganagar).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4203/2021 Surendra Kumar S/o Shri Pawan Kumar, Aged About 23 Years, B/c Brahmin, R/o 0 R.D. Police Station Dantaur, Dist. Bikaner. (At Present Lodged In Sub Jail, Suratgarh).

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

----Respondent

For Petitioner(s) : Mr. Pankaj Gupta Mr. Devendra Mahalana For Respondent(s) : Mr. S.S. Rajpurohit, 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.31/2021 of

Police Station Rajiyasar, District Sri Ganganagar for the offences

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

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

Learned counsel for the petitioner has submitted that

(2 of 2) [CRLMB-4202/2021]

narcotic contraband poppy straw alleged to have been recovered

in the matter is 40 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 Manish Kumar

S/o Madanlal and Surendra Kumar S/o Shri Pawan Kumar shall be

released on bail in connection with FIR No.31/2021 of Police

Station Rajiyasar, 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

101-Arun/-

Powered by TCPDF (www.tcpdf.org)