Bhoniram Rawat And Ors vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.

No.41/2020, Police station Gulabpura, District Bhilwara, for the offence under Section 8/18 of N.D.P.S. Act.

Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material available on record.

Learned counsel for the petitioners submits that the recovered contraband is below the commercial quantity and there is no case of the like nature

pending or decided against the petitioners. Therefore, it is prayed that the petitioner may be enlarged on bail.

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, the present bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the petitioners (1)Bhoniram Rawat S/o

Heeralal, & (2)Mukund Lal Meena S/o Shri Khemraj shall be released on bail in connection with F.I.R. No.41/2020, Police station Gulabpura, District

Bhilwara, provided each of them executes a personal bond in a sum of Rs.1,00,000/-(Rupees: One Lac Only) with two sound and solvent sureties of

Rs.50,000/- (Rupees: Fifty Thousand Only) (out of which one surety of local area) each to the satisfaction of the 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.