Kalu Ram vs State Of Rajasthan
2021 Latest Caselaw 9353 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 107/2021

Kalu Ram S/o Sh. Mohan, Aged About 38 Years, R/o Village Gameerpura, P.s. Anandpuri, Dist. Banswara (Raj.). (Presently Lodged In District Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/05/2021

The matter comes up for consideration of application

preferred on behalf of the petitioner with a prayer for making

necessary correction in the order dated 26.03.2021 passed by this

Court in SB Criminal Misc. Bail Application No.4485/2021.

Learned counsel for the petitioner has submitted that in the

order dated 26.03.2021, it has wrongly been mentioned that the

narcotic contraband ganja recovered in the matter was 20 kg

which is below commercial quantity whereas as a matter of fact,

24 kgs of ganja was recovered in the matter. Learned counsel for

the petitioner also submitted that immediately after knowing

about the fact that the weight of the narcotic contraband has

wrongly been mentioned in the order dated 26.03.2021, he moved

an application on 27.03.2021 for making necessary correction in

the order dated 26.03.2021.

(2 of 2) [CRLMA-107/2021]

Having heard learned counsel for the petitioner and after

going through the contents made in the application, this Court

deems it appropriate to recall the order dated 26.03.2021 passed

in SB Criminal Misc. Bail Application No.4485/2021, however, in

the facts and circumstances of the case, it is ordered that the

petitioner- Kalu Ram S/o Sh. Mohan be enlarged on bail in

connection with FIR No.45/2021 of Police Station Kalinjara, District

Banswara 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

36-akash/-

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