Heeralal vs State Of Rajasthan
2022 Latest Caselaw 5710 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4795/2022

1. Heeralal S/o Shri Mangilal, Aged About 35 Years, R/o Karunda, Police Station Choti Sadri, Pratapgarh.

(At Present Lodged In District Jail, Pratapgarh)

2. Roshan @ Bhagat S/o Shri Ganpatlal, Aged About 25 Years, R/o Marjeevi, Police Station Nimbaheda, Pratapgarh.

(At Present Lodged In District Jail, Pratapgarh)

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramesh Chandra Purohit. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/04/2022

The petitioners have been arrested in connection with F.I.R.

No.113/2022, Police Station Choti Sadri, Pratapgarh, for the

offences punishable under Sections 8 & 15 of the N.D.P.S. Act. The

petitioners have preferred this bail application under Section 439

Cr.P.C.

Counsel for the petitioners submits that the recovered

contraband is below commercial quantity. The accused-petitioners

are 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-petitioners.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-4795/2022]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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

petitioners under Section 439 Cr.P.C.

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

allowed and it is directed that petitioners (1) Heeralal S/o Shri

Mangilal & (2) Roshan @ Bhagat S/o Shri Ganpatlal, shall be

released on bail in connection with F.I.R. No.113/2022, Police

Station Choti Sadri, Pratapgarh provided each of them 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 40-prashant/-

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