Maniram vs State
2021 Latest Caselaw 9496 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5635/2021

Maniram S/o Shri Ramlal, Aged About 26 Years, R/o Ward Number 10 Jato Ka Mohalla Village Bhadla Ps Panchu, Bikaner, Rajasthan. (At Present Lodged In Distt. Jail Suratgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Suryadeep Bishnoi (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2021 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.20/2021 of Police

Station Rajiasar, District Sri Ganganagar for the offences

punishable under Sections 8/15, 29 of NDPS Act. He has preferred

this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, charge-sheet

has been filed and the narcotic contraband Poppy straw alleged to

have been recovered in the matter is 40Kgs, 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

(2 of 2) [CRLMB-5635/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

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

Shri Ramlal shall be released on bail in connection with FIR

No.20/2021 of Police Station Rajiasar, District Sri Ganganagar

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

19-Arun/-

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