Pappuram vs State
2021 Latest Caselaw 18459 Raj

(1 of 2) [CRLMB-15814/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15814/2021

1. Pappuram S/o Motaram, Aged About 30 Years, B/c Jat, R/o Baytu Pannji, P.S. Baytu, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

2. Israram @ Baburam S/o Mohanram, Aged About 28 Years, B/c Jat, R/o Baytu Bhopaji, P.S. Baytu, Dist. Jodhpur.

(At Present Lodged In Central Jail, Jodhpur).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Aditya Sharma. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/12/2021

The petitioners have been been arrested in connection with

F.I.R. No.243/2021, Police Station Balesar, District Jodhpur for the

offences punishable under Sections 8/15 and 25 of the NDPS

(Narcotic Drugs and Psychotropic Substances) Act, 1985 and 3/25

Arms Act. Petitioners have preferred this bail application under

Section 439 Cr.P.C.

Counsel for the petitioners submits that the recovered

contraband is below commercial quantity. The accused-petitioners

are in judicial custody and the trial of the case will take sufficient

long time to be concluded. Therefore, the benefit of bail should be

granted to the accused-petitioners.

(2 of 2) [CRLMB-15814/2021]

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, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioners (1) Pappuram S/o

Motaram & (2) Israram @ Baburam, shall be released on bail in

connection with F.I.R. No.243/2021, Police Station Balesar, District

Jodhpur provided each of them executes a personal bond in a sum

of Rs.1,00,000/- with two sound and solvent sureties of

Rs.50,000/- each to the satisfaction of learned trial court for 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.

(MANOJ KUMAR GARG),J

79-prashant/-

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