Rajasthan High Court - Jodhpur
Gurpreet Singh @ Gaura vs State Of Rajasthan on 24 February, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2791/2021
Gurpreet Singh @ Gaura S/o Sh. Jagsir Singh, Aged About 26
Years, R/o Dhani 10 Bgs, Tehsil Sadulshahar, Dist. Sriganganagar
(Raj.). (At Present Lodged In Central Jail, Sriganganagar).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Suresh Nehra
For Respondent(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 24/02/2021 Heard learned counsel for the parties and perused the material available on record.
The petitioner(s) has/have been arrested in FIR No.28/2021 of Police Station Lalgarh Jatan, District Sriganganagar for the offence(s) punishable under Section(s) 8/22 of NDPS Act. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that as per the prosecution story, total 265 tablets containing narcotic substance Tramadol are alleged to have been recovered in the matter. It is argued that the total weight of the recovered tablets is 98.05 gms., whereas up to 250 gms. of narcotic substance Tramadol is considered as below commercial quantity.
Learned Public Prosecutor has opposed the bail application(s).
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(2 of 2) [CRLMB-2791/2021] 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 petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - Gurpreet Singh @ Gaura S/o Sh. Jagsir Singh shall be released on bail in connection with FIR No.28/2021 of Police Station Lalgarh Jatan, District Sriganganagar 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 86-mohit/-
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