Paramveer And Ors vs State

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.18/2021 of Police Station Raila, District Bhilwara for the offences punishable under Sections 8/15, 8/18

of NDPS Act. They have preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the narcotic contrabands poppy husk weighing 20 kgs and opium weighing 1 kg 500 gms alleged

to have been recovered in the matter are 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 Paramveer S/o Mahendra Pal, Rajkumar

S/o Balveer Singh and Major Singh S/o Shrikhajan Singh shall be released on bail in connection with FIR No.18/2021 of Police Station Raila, District

Bhilwara 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 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.