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Sohan Ram vs State Of Rajasthan
2022 Latest Caselaw 8121 Raj

Citation : 2022 Latest Caselaw 8121 Raj
Judgement Date : 6 June, 2022

Rajasthan High Court - Jodhpur
Sohan Ram vs State Of Rajasthan on 6 June, 2022
Bench: Madan Gopal Judge)

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7427/2022

Sohan Ram S/o Manaram, Aged About 44 Years, R/o Lunawas Khara Vishnu Dhani, Police Station Jhanwar, District Jodhpur At Present Resident At Nayapura Choka, Police Station Rajiv Gandhi Nagar, Jodhpur. (At Present Incarcerated In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Aditya Sharma For Respondent(s) : Mr. Anil Joshi, AAG

HON'BLE MR. JUSTICE MADAN GOPAL VYAS(VACATION JUDGE)

Judgment / Order

06/06/2022 This bail application under Section 439 Cr.P.C. is laid by

petitioner in connection with an FIR No.96/2022 registered at

Police Station Rajiv Gandhi Nagar, District Jodhpur, wherein he is

charged for offences punishable under Sections 8/15 and 18

NDPS Act.

Learned counsel for the petitioner submits that the

recovered contraband is below commercial quantity and he is in

judicial custody since 15.05.2022, conclusion of the trial will take

time, therefore, benefit of bail may be granted to the petitioner.

Learned Public Prosecutor opposed the bail application.

Having heard learned counsel for the parties and considering

the fact that recovered contraband is below commercial quantity,

without expressing any opinion on merits of the case, I deem it

(2 of 2) [CRLMB-7427/2022]

just and appropriate to grant indulgence to the petitioner by

enlarging him on bail.

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

allowed and it is ordered that accused-petitioner Sohan Ram S/o

Manaram arrested in connection with F.I.R. No.96/2022, Police

Station Rajiv Gandhi Nagar, District Jodhpur, may be released on

bail; provided he furnishes a personal bond of Rs.1,00,000/- with

two surety bonds of Rs.50,000/- each to the satisfaction of

learned trial Court with the stipulation to appear before that Court

on all dates of hearing and as and when called upon to do so.

(MADAN GOPAL VYAS(VACATION JUDGE)),J 34-nidhi/-

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