Rajasthan High Court - Jodhpur
Modan Singh vs State Of Rajasthan on 3 March, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3128/2021
Modan Singh S/o Sh. Nagendra Singh, Aged About 38 Years, R/o
22 M.l., Tehsil And Dist. Sri Ganganagar. (Lodged In Central Jail,
Sriganganagar),.
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 3129/2021
Sohan Lal S/o Sh. Panna Ram, Aged About 68 Years, R/o Ward
No. 5, Ganeshgarh, Lalgarh Jattan Police Station, Dist.
Sriganganagar. (Lodged In Central Jail, Sri Ganganagar).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Abhishek Aggarwal
For Respondent(s) : Mr. Vikram Sharma, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 03/03/2021 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.36/2021 of Police Station Lalgarh Jattan District Sri Ganganagar for the offences punishable under Sections 8/15, 29 NDPS Act. They have preferred this bail application under Section 439 Cr.P.C. (Downloaded on 03/03/2021 at 09:11:19 PM)
(2 of 2) [CRLMB-3128/2021] Learned counsel for the petitioners has submitted that narcotic contraband poppy husk weighing 2 kgs 400 gms alleged to have been recovered in the matter 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 case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners Sohan Lal S/o Sh. Panna Ram and Modan Singh S/o Sh. Nagendra Singh shall be released on bail in connection with FIR No.36/2021 of Police Station Lalgarh Jattan District Sri Ganganagar provided they 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 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 102-pratibha/-
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