Vishnaram vs State Of Rajasthan
2021 Latest Caselaw 5592 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2463/2021

Vishnaram S/o Shri Chotha Ram, Aged About 27 Years, Village Ramdavas, P.s. Pipar City, District Jodhpur. (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Sunil Dutt Chavariya For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.50/2018 of Police

Station Bilara, District Jodhpur for the offences punishable under

Sections 8/15 of NDPS Act. He has preferred this interim bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that nine

years' old daughter of the petitioner is suffering from serious

disease, who requires blood transplantation, therefore, petitioner

may be enlarged on interim bail for a period of thirty days.

Learned counsel for the petitioner has submitted that petitioner is

ready to deposit Rs.2 lacs with the trial court for the purpose of

his release on interim bail. It is further submitted that there is no

other responsible person in the family of the petitioner to look

after the treatment of his daughter.

(2 of 2) [CRLMB-2463/2021]

The allegation against the petitioner is to the effect that he

was apprehended while transporting huge quantity of poppy straw

above commercial quantity along with other co-accused persons.

Learned Public Prosecutor has opposed the interim bail

application.

Taking into consideration the overall facts and circumstances

of the case, I deem it appropriate to release the petitioner on

interim bail in connection with FIR No. 50/2018 of Police Station

Bilara, District Jodhpur for a period of thirty days from

26.02.2021, provided he deposits a demand draft of Rs.2 lacs of a

Nationalized Bank executed in favour of the trial court and also

furnishes a personal bond in the sum of Rs.2,00,000/- with two

sound and solvent sureties of Rs.1,00,000/- each to the

satisfaction of trial court of his near relatives.

Ordered accordingly.

In any case the petitioner is directed to surrender himself

before the concerned Jail Authority on 29.03.2021 at 10:00 AM

positively.

On surrender of the petitioner, the trial court shall refund the

demand draft of Rs.2 lacs so deposited by the petitioner.

(VIJAY BISHNOI),J

31-Taruna/-

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