HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4676/2021 Khangar Ram @ Khanga Ram S/o Sh. Padma Ram, Aged About 33 Years, R/o Prabhupura, Falsund Police Station, Dist. Jaisalmer. (Lodged In Sub Jail, Pokaran).
----Petitioner Versus State Of Rajasthan, Through PP
----Respondent For Petitioner(s) : Mr. R.S. Chouhan For Respondent(s) : Mr. Shrawan Bishnoi, PP HON'BLE MR. JUSTICE SANDEEP MEHTA Judgment 07/04/2021 The instant bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to FIR No.23/2021, Police Station Falsund, District Jaisalmer for offence under Section 8/18 of the NDPS Act.
Heard learned counsel for the petitioner, learned Public Prosecutor and perused the order rejecting bail and the FIR.
The petitioner was apprehended on 20.03.2021 while being in possession of 200 grams opium milk. As per the order rejecting bail, this is the first case under the NDPS Act registered against the petitioner. The recovered contraband weighs below the commercial quantity. Investigation and trial are likely to consume time.
In this background and having regard to the overall facts and circumstances of the case as available on record, this Court is inclined to extend indulgence of bail to the accused petitioner. (Downloaded on 07/04/2021 at 08:54:40 PM)
(2 of 2) [CRLMB-4676/2021] Accordingly, the bail application is allowed and it is directed that the accused-petitioner Khangar Ram @ Khanga Ram S/o Shri Padma Ram arrested in connection with the F.I.R. No.23/2021 registered at Police Station Falsund, District Jaisalmer shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(SANDEEP MEHTA),J 82-Sudhir Asopa/-
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