Dharampal vs State
2021 Latest Caselaw 2848 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Third Bail Application No. 12337/2019

Dharampal S/o Shri Brij Lal, Aged About 26 Years, B/c Nayak, R/o Noorpura Dhani, Police Station Sadulshahar, District Sriganganagar (Raj.) (At Present Lodged In Central Jail, Sriganganagar)

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. V.K. Bhadu for Mr. Rajendra Soni For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Heard the learned counsel for the petitioner as well as the

learned Public Prosecutor and perused the material available on

record.

The petitioner has been arrested in FIR No.418/2018 of

Police Station Sadulshahar, District Sri Ganganagar for the offence

punishable under Section 8/22 NDPS Act. He has preferred this

third bail application under Section 439 Cr.P.C.

From the charge-sheet as well as the other material available

on record, it is clear that the huge quantity of tablets containing

narcotic substance Tramadol was recovered from the possession of

the petitioner, which is above commercial quantity.

Having regard to the totality of the facts and circumstances

of the case and looking to the nature of accusation and gravity of

(2 of 2) [CRLMB-12337/2019]

the offence, without expressing any opinion on the merits of the

case, I am not inclined to grant bail under Section 439 Cr.P.C. to

the petitioner.

Accordingly, this third bail application preferred by the

petitioner under Section 439 Cr.P.C. is rejected.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.2

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