Citation : 2021 Latest Caselaw 16979 Raj
Judgement Date : 15 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15312/2021
Darshan Singh S/o Sh. Rajpal Singh, Aged About 22 Years, Ward No. 14, Manak Tibbi, P.s. Tibbi, Dist. Hanumangarh. (At Present Lodged In Sub Jail, Bilara).
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. Naresh Khatri For Respondent(s) : Mr. B.R. Bishnoi, AGC
HON'BLE MR. JUSTICE SUDESH BANSAL
Judgment / Order
15/11/2021
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. 282/2021 of
Police Station Tibbi, District Hanumangarh for the offences
punishable under Section 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
narcotic contraband alleged to have been recovered from the
petitioner is below commercial quantity. It is also submitted that
co-accused person namely Ankush, Gaurav and Vinod have
already been enlarged on bail.
Learned Public Prosecutor has opposed the bail application.
(2 of 2) [CRLMB-15312/2021]
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 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 Darshan Singh
S/o Sh. Rajpal Singh shall be released on bail in connection with
FIR No. 282/2021 of Police Station Tibbi, 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.
(SUDESH BANSAL),J
96-Taruna/-
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