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Bachna Ram vs State Of Rajasthan
2022 Latest Caselaw 9676 Raj

Citation : 2022 Latest Caselaw 9676 Raj
Judgement Date : 25 July, 2022

Rajasthan High Court - Jodhpur
Bachna Ram vs State Of Rajasthan on 25 July, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9793/2022

Bachna Ram S/o Shri Jagdish, Aged About 27 Years, R/o Village Ramdawas, Pipar City Police Station, District Jodhpur. (Lodged In District Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. B.Ray Bishnoi For Respondent(s) : Mr. Anil Joshi, GA cum AAG assisted by Mr. Pallav Sharma, AAAG Mr. Rajat Chaparwal, AAAG

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/07/2022

The petitioner has been arrested in connection with FIR

No.39/2022 of Police Station Dangiyawas, District Jodhpur for the

offence punishable under Sections 8/15, 8/29 of NDPS Act. He has

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

Counsel for the petitioner submits that the recovered

contraband is below commercial quantity. 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 vehemently opposed the bail

application.

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-9793/2022]

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 Bachna Ram S/o Shri

Jagdish shall be released on bail in connection with FIR

No.39/2022 of Police Station Dangiyawas, District Jodhpur

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 65-MS/-

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