Ramesh Kumar vs State Of Rajasthan

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

The petitioner has been arrested in FIR No.30/2021 of Police Station Tibbi, District Hanumangarh for the offence punishable under Section 8/22 of

NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as per the prosecution story, total 30 Trio-SR tablets, 70 Prazolam-0.5mg tablets and 60 Clovil-

100-SR tablets containing narcotic substance Tramadol Hydrochloride and Alprazolam are alleged to have been recovered at the instance of

petitioner. It is argued that the total weight of the recovered tables are 12.6 gms., 9.8 gms. and 24 gms. respectively whereas up to 250 gms. of

narcotic substance  Tramadol and up to 100 gms. of narcotic substance Alprazolam are considered as 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 petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner- Ramesh Kumar S/o Omprakash Gosai

shall be released on bail in connection with FIR No.30/2021 of Police Station Tibbi, District Hanumangarh provided he 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.