Rakesh vs State
2021 Latest Caselaw 2225 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2703/2020

Rakesh S/o Sahi Ram, Aged About 23 Years, B/c Bishnoi, R/o Bishnoiyo Ki Dhani, Bhakhariwala, P.s. Rohat, Dist. Pali. (At Present Lodged In District Jail, Pali).

----Petitioner Versus State, Through Pp

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

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.58/2018 of Police

Station Guda Endla District Pali for the offences punishable under

Sections 8/15 and 29 of the NDPS Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

case of the petitioner is similar to that of co-accused Sumerram,

who has already been enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-2703/2020]

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 Rakesh S/o Sahi

Ram shall be released on bail in connection with FIR No.58/2018

of Police Station Guda Endla District Pali 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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