Rangji vs State Of Rajasthan
2022 Latest Caselaw 14392 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14883/2022

Rangji S/o Shri Dhariya, Aged About 55 Years, R/o Dabdimal Ambapura Banswara (At Present Lodged In Dist. Jail Banswara)

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

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/12/2022

The petitioner has been arrested in connection with FIR

No.203/2022 of Police Station Ambapura, Banswara for the

offence punishable under Section 8/20 of NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that cannabis plants

weighing 78 kg have been recovered from the petitioner. Counsel

submits that the case of the present petitioner falls under Section

18(C) of NDPS Act where, the punishment can be awarded to the

accused person up to ten years and therefore provisions of Section

37 of NDPS Act are not applicable to the present case. 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.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-14883/2022]

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

petitioner under Section 439 Cr.P.C.

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

allowed and it is directed that petitioner Rangji S/o Shri Dhariya

shall be released on bail in connection with FIR No.203/2022 of

Police Station Ambapura, Banswara provided he executes a

personal bond in a sum of Rs.2,00,000/- with two sound and

solvent sureties of Rs.1,00,000/- each to the satisfaction of

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.

(MANOJ KUMAR GARG),J 60-MS/-

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