Kaluram vs State Of Rajasthan
2021 Latest Caselaw 7707 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3713/2021

Kaluram S/o Laduram, Aged About 47 Years, R/o Village Digav, Tehsil Raniwara, Dist. Jalore (Raj.). (At Present Lodged In Sub Jail, Bhinmal).

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

----Respondent

For Petitioner(s) : Mr. Abhimanyu Singh Ranawat For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021 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.15/2021 of Police

Station Karda, District Jalore for the offences punishable under

Sections 8 and 18 of the NDPS Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband opium milk weighing 120 gms alleged to have

been recovered in the matter 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-3713/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Kaluram S/o

Laduram shall be released on bail in connection with FIR

No.15/2021 of Police Station Karda, District Jalore 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

96-pratibha/-

Powered by TCPDF (www.tcpdf.org)