Raju @ Rajuram vs State
2021 Latest Caselaw 1059 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3398/2020

Raju @ Rajuram S/o Gomaram Saran Jat, Aged About 35 Years, Chimanji Baytu, P.s. Baytu, District Barmer (Raj.). (At Present Lodged At District Jail, Chittorgarh).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. RK Charan
For Respondent(s)        :     Mr. Mahipal Bishnoi, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

14/01/2021

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.172/2017 of

Police Station Sadar Nimbahera District Chittorgarh for the

offences punishable under Sections 8/15, 29 of NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner is to the effect that he has

supplied huge quantity of poppy straw to the co-accused namely

Heraj @ Harish Jat and Chaina Ram, who were arrested while

transporting the same. It is also submitted that the above co-

accused persons have already been enlarged on bail by this Court.

(2 of 2) [CRLMB-3398/2020]

It is submitted that no recovery has been affected from the

present petitioner.

Learned Public Prosecutor has opposed the bail application,

however, he is not in position to dispute the fact that the co-

accused persons namely Heraj @ Harish Jat and Chaina Ram from

whom the narcotic contraband were recovered have been enlarged

on bail.

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Raju @ Rajuram

S/o Gomaram Saran Jat shall be released on bail in connection

with FIR No.172/2017 of Police Station Sadar Nimbahera, District

Chittorgarh provided he executes 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 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

Surabhii/1-

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