Dashrath Das vs State Of Rajasthan
2021 Latest Caselaw 8513 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3945/2021

1. Dashrath Das S/o Bhanwar Das, Aged About 40 Years, R/o Dhamniya, P.S. Javad, Dist. Nimach (Mp). (At Present Lodged In Sub Jail, Sojat Dist. Pali).

2. Gopal Rawat S/o Daya Ram, Aged About 42 Years, R/o Dhamniya, P.S. Javad, Dist. Nimach (Mp). (At Present Lodged At Sub Jail, Sojat Dist. Pali).

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

----Respondent

For Petitioner(s) : Mr. Divakar Sharma For Respondent(s) : Mr. Vikram Sharma, 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.07/2021 of

Police Station Shivpura, District Pali for the offences punishable

under Section 8/18 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 opium milk alleged to have been recovered in

the matter is 2.500 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

(2 of 2) [CRLMB-3945/2021]

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- Dashrath

Das S/o Bhanwar Das and Gopal Rawat S/o Daya Ram shall be

released on bail in connection with FIR No.07/2021 of Police

Station Shivpura, District Pali 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

76-Arun/-

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