Ram Lal @ Ramnarayan vs State
2021 Latest Caselaw 1065 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9038/2020

Ram Lal @ Ramnarayan S/o Chunni Lal Meena, Aged About 33 Years, Meena Ki Samail Police Station Javad, District Jail Chittorgarh).

----Petitioner

Versus

State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Bhawani Singh For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

14/01/2021

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. 748/2011 of Police

Station Kotwali Chittorgarh, District Chittorgarh for the offences

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

application under Section 439 Cr.P.C.

The earlier bail application of the petitioner was dismissed on

03.07.2019 by this Court while taking into consideration the fact that

the petitioner remain absconded from the years 2015 to 2018 and, as

such, he has violated the conditions of bail..

Taking into consideration the above fact, I am not inclined to

grant bail under Section 439 Cr.P.C. to the petitioner.

Accordingly, the bail application preferred by the petitioner under

Section 439 Cr.P.C. is rejected.

(VIJAY BISHNOI),J

Surabhii/34-

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