Omprakash @ Omi vs State Of Rajasthan
2021 Latest Caselaw 9462 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6226/2021

1. Omprakash @ Omi S/o Khema Ram, Aged About 39 Years, R/o 15 P.S. Muklawa, Dist. Shri Ganganagar (Raj.). (Lodged In Sub Jail Shri Karanpur Dist. Shri Ganganagar).

2. Sandeep Kumar @ Sonu S/o Surja Ram, Aged About 22 Years, R/o 15 P.S. Muklawa, Dist. Shri Ganganagar (Raj.). (Lodged In Sub Jail Shri Karanpur Dist. Shri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Awar Dan Ujjwal, 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 petitioners 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 petitioners have been arrested in connection with F.I.R.

No.96/2021, Police Station Padampur, District Shri Ganganagar,

for the offence punishable under Sections 8/20 N.D.P.S. Act.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioners submits that the

recovered contraband is below commercial quantity. The accused-

petitioners are in judicial custody and the trial of the case will take

(2 of 2) [CRLMB-6226/2021]

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

should be granted to the accused-petitioners.

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

allowed and it is directed that petitioners (1) Omprakash @ Omi

S/o Khema Ram & (2) Sandeep Kumar @ Sonu S/o Surja Ram,

shall be released on bail in connection with F.I.R. No.96/2021,

Police Station Padampur, District Shri Ganganagar, provided they

execute 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 their 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 85-Prashant/-

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