Teja Ram vs State Of Rajasthan
2022 Latest Caselaw 8146 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7610/2022

Teja Ram S/o Ugra Ram, Aged About 49 Years, R/o Bishnoiya Ki Dhaniya, Panchla Sidha, Khinvsar Police Station, District Nagaur. (Lodged In District Jail, Nagaur)

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

----Respondent

For Petitioner(s) : Mr. B.Ray Bishnoi For Respondent(s) : Ms. Anita Gehlot, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

13/06/2022

The present interim bail application under Section 439 of

Cr.P.C. has been filed by the petitioner who is in custody in

connection with F.I.R. No. 87/2019, Police Station Khinvsar,

District Nagaur for the offence punishable under Sections

8/15 and 8/29 of NDPS Act.

Learned counsel for the petitioner has submitted that

FIR has been registered at Police Station Khinvsar, District

Nagaur against the petitioner and the petitioner was arrested

pursuant to the aforesaid FIR.

The police after investigation has filed charge-sheet

against the petitioner before the competent criminal court

under the offences punishable under Sections 8/15 and 8/29

of NDPS Act. It is submitted that petitioner is facing trial for

the aforesaid offences before the learned Special Judge of the

NDPS Cases, Additional Sessions Judge, No.1, Nagaur. The

(2 of 3) [CRLMB-7610/2022]

petitioner is presenting the interim bail application stating

inter alia that her mother is suffering from heart disease and

she is required to undergo some surgery. This Court vide

order dated 08.06.2022 has directed the Public Prosecutor to

procure complete report in the matter.

Learned Pubic Prosecutor has submitted a report,

wherein he has stated that mother of the petitioner aged

about 77 years is suffering from heart ailment and she is

required to undergo some surgery.

Having regard to the totality of the facts and

circumstances of the case as also the ground mentioned by

the petitioner and verified by the State, this Court deems it

just and proper to grant interim bail to the petitioner under

Section 439 of Cr.P.C. for a period of ten days.

Accordingly, the interim bail application filed under

Section 439 of Cr.P.C. is allowed and it is directed that the

petitioner - Teja Ram S/o Ugra Ram shall be released on

interim bail for a period of ten days from the date of his

actual release from prison in connection with F.I.R. No.

87/2019, Police Station Khinvsar, District Nagaur provided he

furnishes a personal bond for a sum of Rs.1,00,000/-

(Rupees: One Lac Only) along with two sureties of

Rs.50,000/- (Rupees: Fifty Thousand) each to the satisfaction

of the concerned Jail Superintendent. The concerned Jail

Superintendent shall be at liberty to impose any other usual

terms and conditions for surrender of the petitioner after

(3 of 3) [CRLMB-7610/2022]

expiry of period of interim bail. He shall also give the date for

surrender of the petitioner after expiry of a period of ten days

from the date of his actual release from prison.

Learned Public Prosecutor shall apprise this Court

regarding petitioner's surrender before the jail authorities

after expiry of interim bail on the next date of hearing.

(KULDEEP MATHUR), VJ 43-Taruna/-

Powered by TCPDF (www.tcpdf.org)