Ramlal @ Ramdev Son Of Shri Sharwan ... vs State Of
2021 Latest Caselaw 6157 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 16693/2021

Ramlal @ Ramdev Son Of Shri Sharwan Lore, Aged About 35
Years, Resident Of Jamunya Baori, Rawat Bhata Road, Gram
Panchayat Borabas, Police Station Rk Puram, Kota City District
Kota (Presently Confined In Central Jail Ajmer)
                                                                          ----Petitioner
                                      Versus
State Of, Rajasthan
                                                                        ----Respondent

For Petitioner(s) : Mr. Gurpreet Singh Sodhi, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 108/2017 was registered at Police Station

Pisangan, District Ajmer for offence under Section 8/15 of NDPS

Act.

3. It is contended by counsel for the petitioner that petitioner

has remained in custody for a period of four years. The trial has

recommenced because another accused has been charge-sheeted

at the stage of final arguments.

4. Learned Public Prosecutor has opposed the second bail

application. It is contended that petitioner can apply to the Court

below for detagging the case from the case of co-accused. It is

(2 of 2) [CRLMB-16693/2021]

also contended that the first bail was dismissed as matter pertains

to commercial quantity.

5. I have considered the contentions.

6. Taking note of the fact that if the case of the petitioner has

reached for final arguments, he has right under the Code to apply

to the Court for detagging of his case from that of the another co-

accused.

7. As this Court has rejected the first bail on the ground that

the matter pertains to commercial quantity and the petitioner was

the driver, hence, I am not inclined to entertain the second bail

application.

8. This Criminal Misc. Second Bail Application accordingly, is

dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /1

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