Shriram S/O Bhainrulal vs State Of Rajasthan
2021 Latest Caselaw 1781 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                1367/2021

Shriram S/o Bhainrulal, R/o Baldarka Ps Kotwali Dist. Chittorgarh
Raj. (At Present Confined In Sub Jail Beawar Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman Ms. Anima Jain For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/02/2021

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.67/2011 was registered at Police Station Masuda

District Ajmer for offence under Sections 8/15 & 8/25 of NDPS

Act.

3. It is contended by counsel for the petitioner that the matter

pertains to bail jump. Petitioner was in custody in another case

and an application was moved to summon him in this case by

production warrant. It is also contended that petitioner has not

purposely avoided the Court.

4. Learned Public Prosecutor has opposed the third bail

application. It is contended that petitioner alongwith other co-

accused, off and on jumped bail to avoid the disposal of the case,

(2 of 2) [CRLMB-1367/2021]

which is pending since 2011.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the third bail application.

7. This third bail application is, accordingly, allowed and it is

directed that accused-petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

8. However, it is made clear that if petitioner, hereinafter jumps

bail, he would not be entitled to any liberty from the Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /41

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