Vijesh @ Vijay vs State Of Rajasthan
2021 Latest Caselaw 9455 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6196/2021

Vijesh @ Vijay S/o Rana Ram, Aged About 25 Years, Dari Ki Dhaniya, Village Joliyali, P.s. Jhanwar, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Kailash Khilery, through V.C. For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/05/2021

Heard learned counsel for the petitioner through video call

and perused the case file as well as material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.53/2021, Police Station Karvar, District Jodhpur, for the offence

punishable under Sections 8/18 N.D.P.S. Act.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioner submits that the recovered

contraband is below commercial quantity. The accused-petitioner

is in judicial custody and the trial of the case will take sufficient

long time to be concluded. Therefore, the benefit of bail should be

granted to the accused-petitioner.

(2 of 2) [CRLMB-6196/2021]

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Vijesh @ Vijay S/o Rana

Ram, shall be released on bail in connection with FIR No.53/2021,

Police Station Karvar, District Jodhpur, provided he executes a

personal bond in a sum of Rs.1,00,000/- with two sound and

solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 78-Prashant/-

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