Malaram vs State
2021 Latest Caselaw 11681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9650/2021

Malaram S/o Shri Dhannaram, Aged About 35 Years, R/o Bhed, Police Station Panchori, Dist. Nagaur. (Presently Lodged At Dist. Jail Nagaur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr M.L. Bishnoi For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.127/2020 registered at

Police Station Panchodi, District Nagaur for offence under Section

8/15 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Taking into consideration the quantity of the contraband

recovered- 17 kilograms Poppy Husk, which is less than the

commercial quantity, without commenting on merits of the case, I

am inclined to grant bail to the petitioner.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Mala Ram s/o Dhanna Ram be

released on bail under Section 439 CrPC in connection with

aforesaid FIR provided the petitioner furnishes a personal bond of

Rs.50,000/- with one surety in the like amount, to the satisfaction

(2 of 2) [CRLMB-9650/2021]

of the concerned Magistrate with the stipulation that he shall

comply with all the conditions laid down under Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

57-MMA/-

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