Bhagirath Ram vs State
2021 Latest Caselaw 2822 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1457/2021

Bhagirath Ram S/o Babu Lal, Aged About 23 Years, R/o Sewadi Solankiya, Karda Police Station, Dist. Jalore. (Lodged In Sub Jail, Bhinmal).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.183/2020 of Police Station Chitalwana, District Jalore

for the offence(s) punishable under Section(s) 8/21 &

8/29 of NDPS Act. 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

allegation against the petitioner is to the effect that he

has supplied narcotic contraband smack weighing 11 gms

to co-accused, which is 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

(2 of 2) [CRLMB-1457/2021]

opinion on the merits of the case, I deem it just and

proper to grant bail to the accused petitioner(s) under

Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is allowed and it is directed that

petitioner(s) - Bhagirath Ram S/o Babu Lal shall be

released on bail in connection with FIR No.183/2020 of

Police Station Chitalwana, District Jalore provided

he/she/they execute(s) a personal bond in a 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/there appearance before that court on each

and every date of hearing and whenever called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

56-mohit/-

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