Nimba Ram vs State
2021 Latest Caselaw 7003 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3427/2021

Nimba Ram S/o Sh. Ballu Ramji, Aged About 40 Years, Dungarwa, Tehsil Bagoda, District Jalore. (Presently Lodged At Sub Jail Bhinmal).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Jagdish Kumar Vishnoi For Respondent(s) : Mr. Vikram Shrama, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.26/2021 of Police Station Bagoda, District Jalore for

the offence(s) punishable under Section(s) 8/18 of the

NDPS Act. He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband opium milk weighing 100 gms

alleged to have been recovered in the matter is below

commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

(2 of 2) [CRLMB-3427/2021]

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Nimba Ram S/o Sh. Ballu Ramji shall be

released on bail in connection with FIR No.26/2021 of

Police Station Bagoda, District Jalore provided

he/she/they execute(s) a personal bond in the 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/her/their 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

215-msrathore/-

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