Gopal Lal @ Bablu vs State
2021 Latest Caselaw 11019 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14892/2020

Gopal Lal @ Bablu S/o Rameshchandra Dhakad, Aged About 37 Years, R/o Badavali P.s. Kanera, Tehsil Nimbaheda, Dist. Chittorgarh, Raj. (Presently Lodged At District Jail, Chittorgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Anand Purohit, Sr. Advocate assisted by Mr Kapil Purohit For Respondent(s) : Mr N.K. Rai, Special P.P.

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021

The defect pointed out by the Office is waived.

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.02/2020 registered

at Police Station CBN Singoli, District Neemach for offence under

Sections 8/15, 8/25, 8/29 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Special Public Prosecutor and perused the entire material available

on record.

Learned counsel for the petitioner submits that the allegation

against the petitioner is under Sec.8/29 of the Act and the charge

sheet has already been filed.

Taking into consideration that the petitioner was not found at

the site where the contraband was recovered, without

(2 of 2) [CRLMB-14892/2020]

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 - Gopal Lal @ Bablu s/o

Rameshchandra Dhakad be released on bail under Section 439

Cr.P.C. in connection with aforesaid FIR No.02./2020 registered at

Police Station CBN Singoli, Neemuch provided the petitioner

furnishes a personal bond of Rs.50,000/- 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

110-MMA/-

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