High CourtsSingle Bench

Shaitanaram vs State

Rajasthan High Court · Decided on 26 February 2020 · Citation: (2020) 02 RAJ CK 0620

HON’BLE JUDGES
Vinit Kumar Mathur, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 2444 Of 2020
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Judgment

12 paragraphs · 245 words

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

No.69/2020, Police Station- Bhinmal District Jalore for the offence under Section 8/15 of NDPS Act.

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

Counsel for the petitioner submits that the recovered contraband is below the commercial quantity and no case of the like nature is pending or decided

against the petitioner. 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 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 the petitioner Shaitanaram S/o Sukhram Ji shall be

released on bail in connection with FIR No.69/2020, Police Station- Bhinmal District Jalore provided he 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) each to the satisfaction of

the 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.