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Teja Ram vs State
2021 Latest Caselaw 8843 Raj

Citation : 2021 Latest Caselaw 8843 Raj
Judgement Date : 5 April, 2021

Rajasthan High Court - Jodhpur
Teja Ram vs State on 5 April, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2839/2021

Teja Ram S/o Sh. Ugra Ram, Aged About 48 Years, Resident Of Bishnoiyo Ki Dhani (Sainik Nagar), Panchlasidha, Tehsil Khinvsar, District Nagaur.

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Manohar Singh For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

The petitioner has been named as the supplier of the

contraband poppy-straw during investigation. Two more cases

under the NDPS Act have registered against the petitioner apart

from the present one. Thus, it is not a fit case for extending

indulgence of pre-arrest bail to the petitioner. Hence, the instant

application for pre-arrest bail is dismissed as being devoid of

merit.

(SANDEEP MEHTA),J 110-Sudhir Asopa/-

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