Chokha Ram vs State Of Rajasthan
2021 Latest Caselaw 9320 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5185/2021

Manoj Kumar S/o Madanlal, Aged About 44 Years, Balaji Nagar, Sanchore, Tehsil Sanchore, District Jalore (Raj.). (At Present Lodged In Sub Jail Bhinmal).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5186/2021 Chokha Ram S/o Arjun Ram, Aged About 56 Years, R/o Sesawa, Tehsil Chitalwana, Dist. Jalore. (Lodged In Sub Jail, Bhinmal).

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

----Respondent

For Petitioner(s) : Mr. Teja Ram (through VC) Mr. Abhimanyu Singh Ranawat (through VC) For Respondent(s) : Mr. Sharawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.19/2021 of

Police Station Chitalwana, District Jalore for the offences

punishable under Sections 8/22, 29 of NDPS Act. They have

preferred these bail applications under Section 439 Cr.P.C.

(2 of 2) [CRLMB-5185/2021]

Learned counsel for the petitioners has submitted that after

rejection of the first bail application of the petitioners, charge

sheet has been filed against them. It is further submitted that the

tablets containing narcotic substance Tramadol alleged to have

been recovered in the case are below commercial quantity as the

total weight of the recovered tablets is 154 gms without strip and

with strip, the same comes to 209 gms whereas upto 250 gms of

narcotic substance Tramadol is considered to be below commercial

quantity.

Learned Public Prosecutor has opposed the bail applications.

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

petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Manoj Kumar

S/o Madanlal and Chokha Ram S/o Arjun Ram shall be released on

bail in connection with FIR No.19/2021 of Police Station

Chitalwana, District Jalore provided each of them 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

36-Arun/-

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