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Ramprasad @ Ramesh vs State
2021 Latest Caselaw 17818 Raj

Citation : 2021 Latest Caselaw 17818 Raj
Judgement Date : 26 November, 2021

Rajasthan High Court - Jodhpur
Ramprasad @ Ramesh vs State on 26 November, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15989/2021

Ramprasad @ Ramesh S/o Jagdish, Aged About 40 Years, R/o Kharnal, Teh. Mundwa, Dist. Nagaur (Raj.). (Presently Lodged At Sub Jail, Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mangi Lal Vishnoi. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/11/2021

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.152/2021, Police Station Sadar, District Nagaur for the offence

punishable under Section 8/15 of the N.D.P.S. Act.

Learned counsel for the petitioner submits that the recovered

contraband is below the commercial quantity. Counsel further

submits that no other criminal case has been registered against

the petitioner. The petitioner is in judicial custody and the trial of

the case will take sufficient long time. Therefore, the benefit of

bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-15989/2021]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Ramprasad @

Ramesh S/o Jagdish shall be enlarged on bail in F.I.R.

No.152/2021, Police Station Sadar, District Nagaur provided he

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

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for his appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

29-prashant/-

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