Chittar Lal @ Chittarmal vs State Of Rajasthan
2021 Latest Caselaw 7054 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 2961/2021

Chittar Lal @ Chittarmal S/o Sh. Mangi Lal Dhakad, Aged About 34 Years, By Caste Dhakad, Resident Of Hathipura, Ratangarh Police Station, Dist. Neemach (Mp). (Lodged In District Jail, Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. B Ray Bishnoi For Respondent(s) : Mr. Shrawan Bishnoi, 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.68/2018 of Police Station Begu, Distt. Chittorgarh for

the offence(s) punishable under Section(s) 8/15, 8/25

and 8/29 of the NDPS Act. He/she/they has/have

preferred this/these third bail application(s) under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

after rejection of earlier bail application of the petitioner,

co-accused Unkar Lal has been granted bail by a Co-

ordinate Bench of this Court vide order dated 12.2.2021

and case of the petitioner stands on the same footing as

of co-accused Unkar Lal.

(2 of 2) [CRLMB-2961/2021]

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

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 third bail application(s) filed

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

that petitioner(s) - Chittar Lal @ Chittarmal S/o Sh.

Mangi Lal Dhakad shall be released on bail in connection

with FIR No.68/2018 of Police Station Begu, Distt.

Chittorgarh 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

27-msrathore/-

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