Ranjeet Singh @ Prince vs State Of Rajasthan

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.542/2018 of Police Station Suratgarh City, Distt. Sri Ganganagar for the offences punishable under Sections 8/15 of the NDPS Act. They have preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that as per the FIR, narcotic contraband i.e. doda post weighing 28 kgs 550 gms, 27 kgs 100 gms and 22 kgs 300 gms including bags were recovered from petitioners - Ranjeet Singh @ Prince, Raj Singh and Dhalvindra Singh @ Omi respectively, 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 -

(1) Ranjeet Singh @ Prince S/o Shri Pala Singh @ Gopal Singh,

(2) Raj Singh S/o Harbans Singh and (3) Dhalvindra Singh @ Omi S/o Dhanna Singh shall be released on bail in connection with FIR No.542/2018 of Police Station Suratgarh City, Distt. Sri Ganganagar provided each of them executes a personal bond in the 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/her appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.