Yusuf vs State Of Rajasthan
2021 Latest Caselaw 9493 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5965/2021

Yusuf S/o Amin Khan, Aged About 50 Years, Tandoorwali Ps Tibbi Dist. Hanumangarh, Current Ward No. 14 Suratgarh, Dist. Sriganganagar. (At Present Lodged In Central Jail, Suratgarh).

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

----Respondent

For Petitioner(s) : Mr. Suryadeep Bishnoi (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2021 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.58/2021 of Police

Station Suratgarh City, District Sri Ganganagar for the offences

punishable under Sections 8, 21 of NDPS Act. He has preferred

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

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, charge-sheet

has been filed and the narcotic contraband smack alleged to have

been recovered in the matter is 75gms, 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

(2 of 2) [CRLMB-5965/2021]

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 Yusuf S/o Amin

Khan shall be released on bail in connection with FIR No.58/2021

of Police Station Suratgarh City, 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

20-Arun/-

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