Dalip Singh @ Manga vs State Of Rajasthan
2021 Latest Caselaw 9317 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5385/2021

Dalip Singh @ Manga S/o Sh. Omprakash, Aged About 30 Years, R/o Ward No. 9 Kharakhera Ps Tibi Dist. Hanumangarh, Rajasthan. (Presently Lodged In District Jail, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. R.S. Gill (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021 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.37/2021 of Police

Station Tibi, District Hanumangarh for the offences punishable

under Section 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 the

after rejection of first bail application of the petitoner, charge

sheet has been filed against him and as per the prosecution story,

total 100 tablets containing narcotic substance Tramadol are

alleged to have been recovered at the instance of petitioner. It is

argued that the total weight of the recovered tablets is 40 gms.,

whereas up to 250 gms. of narcotic substance Tramadol is

considered as below commercial quantity.

(2 of 2) [CRLMB-5385/2021]

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.

Accordingly, this bail application filed under Section 439

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

Manga S/o Sh. Omprakash shall be released on bail in connection

with FIR No.37/2021 of Police Station Tibi, District Hanumangarh

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

39-Arun/-

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