Pappu Ram @ Kishan Lal @ Kishore vs State
2021 Latest Caselaw 16372 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 14507/2021

Pappu Ram @ Kishan Lal @ Kishore S/o Babu Ram, Aged About 25 Years, R/o Mokhab Ramderiya Kashmir, Sheo P.S. Distt. Barmer, At Present Resident Of Janta Colony, Kudi Bhagtasani, Jodhpur. (Lodged In Sub Jail, Jetaran, Distt. Pali)

----Petitioner Versus State of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

27/10/2021

The present second bail application has been filed under

Section 439 Cr.P.C. on behalf of the petitioner who is in custody in

connection with F.I.R. No.290/2020, Police Station Raipur, District

Pali for the offence under Sections 8/15 and 29 of NDPS Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that

after the rejection of the first bail application of the petitioner by

this Court on 21.05.2021, the charge-sheet in the case has been

filed. He further submits that except the statement of co-accused

'R', there is no other evidence on record which shows the

connectivity of the petitioner with the recovery of contraband in

this case. He submits that the petitioner was neither present on

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the place of recovery nor any call details establish the connectivity

of the petitioner with the person from whom the contraband has

been recovered. The conclusion of trial will take sufficiently long

time, therefore, he prays that the petitioner may be enlarged on

bail.

Learned Public Prosecutor opposes the bail application.

Having regard to the facts and circumstances of the case and

upon a consideration of the arguments advanced, this Court is of

the opinion that the bail application filed by the petitioner

deserves to be accepted.

Consequently, the present second bail application filed under

Section 439 Cr.P.C. is allowed and it is directed that the petitioner

Pappu Ram @ Kishan Lal @ Kishore S/o Babu Ram shall be

released on bail in connection with F.I.R. No.290/2020, Police

Station Raipur, District Pali provided he executes a personal bond

in a sum of Rs.1,00,000/- (Rupees: One Lac Only) with two sound

and solvent sureties of Rs.50,000/- (Rupees: Fifty Thousand Only)

each to the satisfaction of the 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.

VINIT KUMAR MATHUR),J 194-Shahenshah/-

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