Raman @ Raman Choudhary vs State Of Rajasthan
2021 Latest Caselaw 8500 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4201/2021

Raman @ Raman Choudhary S/o Shri Sultan Ram, Aged About 25 Years, R/o Mokamwala, Sameza Kothi Police Station, Dist. Sri Ganganagar. (Lodged In Sub Jail, Raisinghnagar).

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

----Respondent

For Petitioner(s) : Mr. Inderjeet Yadav For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.41/2021 of Police

Station Raisinghnagar, District Sri Ganganagar for the offences

punishable under Sections 8/21 and 8/22 of NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband smack alleged to have been recovered in the

matter is 6.50 gms, which is below commercial quantity.

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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-4201/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Raman @

Raman Choudhary S/o Shri Sultan Ram shall be released on bail in

connection with FIR No.41/2021 of Police Station Raisinghnagar,

District Sri Ganganagar provided he 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

100-Arun/-

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