Hari Ram vs State
2021 Latest Caselaw 11723 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9321/2021

Hari Ram S/o Shri Ugrasen, Aged About 35 Years, R/o Village Nathusar, Panchu Police Station, District Bikaner (Lodged In Central Jail, Sri Ganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr B.R. Bishnoi For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

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

the petitioner in connection with FIR No.202/2021 registered at

Police Station Sri Ganganagar, District Sri Ganganagar 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 huge quantity of Poppy Husk 70

kilograms recovered from the petitioner, I am not inclined to grant

bail at this stage. However, he shall be at liberty to file fresh bail

application after filing of charge sheet.

Granting the liberty, the bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

22-MMA/-

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