Sonu vs State Of Rajasthan

Heard learned counsel for the parties and perused the material available on record.

The petitioner(s) has/have been arrested in FIR No.38/2020 of Police Station Srikaranpur, District Sriganganagar for the offence(s) punishable under

Section(s) 8/21, 22 & 29 of the NDPS Act, 1985. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as per the prosecution story, total 150 tablets containing narcotic substance Tramadol are alleged

to have been recovered in the matter. It is argued that the total weight of the recovered tablets is 63 gms., whereas up to 250 gms. of narcotic

substance Tramadol is considered as below commercial quantity.

Learned Public Prosecutor  has opposed the bail    application(s).

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 petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - Sonu S/o Lalchand shall

be released on bail in connection with FIR No.38/2020 of Police Station Srikaranpur, District Sriganganagar provided he/she/they execute(s) 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/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.