Ajay Kumar vs State
2021 Latest Caselaw 9327 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 4791/2021

Ajay Kumar S/o Krishna Kumar, Aged About 25 Years, Jadwala Bishnoian, P.s. Sadar Dabwali, District Sirsa. (Presently Lodged At District Jail Hanumangarh).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta (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 parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.32/2021 of Police Station Sangaria, District

Hanumangarh for the offence(s) punishable under

Section(s) 8/18 of the NDPS Act. He/she/they has/have

preferred this/these second bail application(s) under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband opium weighing 100 gms alleged to

have been recovered in the matter is below commercial

quantity. It is further submitted that charge-sheet has

been filed and trial of the case is likely to take time.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-4791/2021]

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Ajay Kumar S/o Krishna

Kumar shall be released on bail in connection with FIR

No.32/2021 of Police Station Sangaria, District

Hanumangarh provided he/she/they execute(s) a

personal bond in the 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/her/their 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

31-msrathore/-

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