Sharvanram vs State
2021 Latest Caselaw 9612 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6912/2021

Sharvanram S/o Sh. Manglaram, Aged About 40 Years, resident of Vinayakpura, Bhawad, Police Thana Karwad, Dist. Jodhpur. (Presently Lodged At District Jail, Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mangi Lal Vishnoi, through V.C. For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/05/2021

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 F.I.R.

No.102/2021, Police Station Khinvsar, District Jalore, for the

offence punishable under Sections 8/21 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-6912/2021]

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

allowed and it is directed that petitioner Sharvanram S/o Sh.

Manglaram, shall be released on bail in connection with F.I.R.

No.102/2021, Police Station Khinvsar, District Jalore, 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 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 75-Prashant/-

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