Tejaram vs State Of Rajasthan
2021 Latest Caselaw 8331 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4085/2021

Tejaram S/o Sh. Keshraram, Aged About 37 Years, R/o Thumbli Police Thana Shiv Dist. Barmer.

(Presently Lodged At Sub Jail, Pokaran).

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


For Petitioner(s)        :     Mr. B.R. Godara
For Respondent(s)        :     Mr. S.S. Rajpurohit, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

25/03/2021

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 Nokh, District Jaisalmer for the offences punishable under

Sections 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 30 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-4085/2021]

Accordingly, this bail application filed under Section 439

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

Keshraram shall be released on bail in connection with FIR

No.14/2021 of Police Station Nokh, District Jaisalmer 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

97-Arun/-

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