Nihalchand And Ors vs State Of Rajasthan

The application (Inward no. 01/21) preferred on behalf of the petitioners for correction in the name of petitioner No.1 is considered and allowed. Let

name of petitioner No.1 be corrected. Amended cause title already filed be taken on record.

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.20/2021 of Police Station Rajiyasar, District Sri Ganganagar for the offences punishable under Sections

8/15, 29 of NDPS Act. They have preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that narcotic contraband poppy straw alleged to have been recovered in the matter is 40 kgs, which

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 Nihalchand S/o Mohanlal and Sawarlal

S/o Bhanwarlal shall be released on bail in connection with FIR No.20/2021 of Police Station Rajiyasar, District Sri Ganganagar provided each of

them 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 his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.