Rajasthan High Court - Jaipur
Bhanwar Lal Saini vs State Of Rajasthan Through Pp on 24 January, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B.CR.MISC.BAIL APPLICATION NO.568/2012. Bhanwar Lal Saini Vs. State of Rajasthan Date of order : January 24, 2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Makhan Saini, relative of accused petitioner is present in court. Shri Satyendra Sharma, representative of Public Prosecutor for State.
****** This is bail application on behalf of accused-petitioner Bhanwar Lal Saini under Section 439 IPC, who is accused for offence u/S.8/20 of the NDPS Act in FIR No.405/2011 registered at Police Station Harmara, District Jaipur. It is contended in the bail application that this is first offence of the petitioner and no other criminal case except the present is registered against the petitioner. He is an accused of possessing 6.1 kg. of Ganja, which is less than the notified commercial quantity of 20 kg. Challan has been filed. Trial may take long.
Representative of the Public Prosecutor office has opposed the bail application.
Without expressing any opinion on the merits of the case and all other facts and circumstances of the case, I am inclined to release the petitioner on bail.
In the result, this bail application u/S.439 Cr.P.C. is allowed and it is directed that petitioner Bhanwar Lal Saini S/o Shri Ram Narain Saini shall be released on bail in FIR No.405/2011 registered at Police Station Harmara, District Jaipur for offence u/S.8/20 of the NDPS Act upon his furnishing a personal bond in the sum of Rs.50,000/- together with two sureties in the sum of Rs.25,000/- each to the satisfaction of the concerned Court for his appearance before the trial court on all dates of hearing until conclusion of the trial.
(MOHAMMAD RAFIQ), J.
Anil/60