Bhura Ram vs State Of Rajasthan
2022 Latest Caselaw 2017 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1729/2022

Bhura Ram S/o Choga Ram, Aged About 58 Years, R/o Khokhsar South, Teh. Gida, Dist. Barmer (Raj.). (Lodged At Dist. Jail, Barmer).

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

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek through VC. For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

05/02/2022

Lawyers are not appearing in the Court in view of the

unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

The present 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.25/2022, Police Station Gida District Barmer for the

offence under Section 8/15 of NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material available on

record.

Counsel for the petitioner submits that the contraband

recovered from the petitioner is below the commercial quantity.

There was one more case of NDPS Act against the petitioner in

(2 of 2) [CRLMB-1729/2022]

which the petitioner has been acquitted by the trial court vide

judgment dated 11.05.2012. Besides that, there is no case of like

nature against the petitioner. Therefore, it is prayed that the

petitioner may be enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Having regard to the peculiar facts and circumstances of the

case as also the present situation of the country due to pandemic

of corona virus (COVID-19), in particular the jails, this Court

deems it just and proper to release the petitioner on bail.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that the petitioner Bhura Ram

S/o Choga Ram shall be released on bail in connection with F.I.R.

No.25/2022, Police Station Gida District Barmer 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 60-AnilSingh/-

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