Panna Ram @ Praveen vs State Of Rajasthan
2021 Latest Caselaw 6002 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2907/2021

Panna Ram @ Praveen S/o Pappu Ram, Aged About 25 Years, By Caste Jat, R/o Jopasar (Baitu Bhopji), Tehsil Baitu, District Barmer.

(Lodged In District Jail Barmer).

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

----Respondent

For Petitioner(s) : Mr. K.C. Choudhary For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021 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.14/2021 of Police

Station RGT Rawali Nadi, District Barmer for the offence

punishable under Section 8/15 of NDPS Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband poppy straw alleged to have been recovered

in the matter is 12 kgs, which is below commercial quantity.

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

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-2907/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Panna Ram @

Praveen S/o Pappu Ram shall be released on bail in connection

with FIR No.14/2021 of Police Station RGT Rawali Nadi, District

Barmer 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

108-Arun/-

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