Rajkumar @ Raju Ram vs State Of Rajasthan
2021 Latest Caselaw 10656 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8887/2021

Rajkumar @ Raju Ram S/o Birbal Ram Bishnoi, Aged About 30 Years, R/o Ridmalsar, Police Station Jamba, District Jodhpur (At Present Lodged In Sub Jail Phalodi, District Jodhpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Ashok Bishnoi For Respondent(s) : Mr Shiv Kumar Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.166/2020 registered

at Police Station, Bhojasar, District Jodhpur for offence under

Sections 8/15, 25 of NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the co-

accused from whose possession the Poppy Husk was recovered

has been enlarged on bail by coordinate Bench of this Court after

the charge-sheet was filed and case of the petitioner does not

travel beyond that of the accused who has been enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8887/2021]

However, taking into consideration the nature of allegations

against the petitioner, without commenting on merits of the case,

I am inclined to release the petitioner on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Raj Kumar @ Raju Ram s/o

Birbal Ram Bishnoi be released on bail under Section 439 Cr.P.C.

in connection with aforesaid FIR No.166/2020 registered at Police

Station, Bhojasar, District Jodhpur provided the petitioner

furnishes a personal bond of Rs.20,000/- with one surety in the

like amount, to the satisfaction of the concerned Magistrate with

the stipulation that he shall comply with all the conditions laid

down under Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

56-MMA/-

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