Sohan Lal vs State Of Rajasthan
2021 Latest Caselaw 9494 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 4783/2021

Sohan Lal S/o Gopi Lal Jat, Aged About 36 Years, R/o Kasaya Khurd, P.s. Kapasan, Dist. Chittorgarh. (Presently Lodged In District Jail, Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Kamal Singh Rathore (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 parties and perused

the material available on record.

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

No.85/2020 of Police Station Bhadsoda for the offence(s)

punishable under Section(s) 8/29 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

first bail application of the petitioner was dismissed as

not pressed while granting him liberty to file a fresh bail

application before the trial court after filing of the charge-

sheet. It is submitted that now the charge-sheet has

been filed. It is further submitted that the narcotic

contrabands opium weighing 600 gms and poppy straw

(2 of 2) [CRLMB-4783/2021]

weighing 2 kg 179 gms alleged to have been recovered in

the matter are below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

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) - Sohan Lal S/o Gopi Lal Jat

shall be released on bail in connection with FIR

No.85/2020 of Police Station Bhadsoda 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

15-msrathore/-

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