Rajasthan High Court - Jodhpur
Gurdutt Singh vs State Of Rajasthan on 9 February, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1911/2021
Gurdutt Singh S/o Preetam Singh, Aged About 26 Years, R/o
Ward No. 11, Akkawali, District Sri Ganganagar. (At Present
Lodged In Central Jail, Sri Ganganagar).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 2056/2021
Om Giri S/o Hansraj, Aged About 35 Years, Chack
Shyamsinghwala 16 Bnw Tehsil Sadulsahar, District Sri
Ganganagar. (At Present In Central Jail Sriganganagar).
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Rakesh Matoria
For Respondent(s) : Mr. AR Chaudhary, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 09/02/2021 Heard learned counsel for the parties and perused the material available on record.
The petitioner(s) has/have been arrested in FIR No.43/2021 of Police Station Sadar Sriganganagar, District Sriganganagar for the offence(s) punishable under Section(s) 8/15 of the NDPS Act. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C. (Downloaded on 09/02/2021 at 08:59:21 PM)
(2 of 2) [CRLMB-1911/2021] Learned counsel for the petitioner has submitted that the narcotic contraband poppy husk weighing 10 kg alleged to have been recovered in the matter is 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 accused petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner(s) - Gurdutt Singh S/o Preetam Singh and Om Giri S/o Hansraj shall be released on bail in connection with FIR No.43/2021 of Police Station Sadar Sriganganagar, District Sriganganagar provided he/she/they execute(s) 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/her/there 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 64-65 mohit/-
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