Pradhan Lal vs State Of Rajasthan
2022 Latest Caselaw 8248 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7792/2022

Pradhan Lal S/o Heera Lal, Aged About 27 Years, R/o Raghunathpura, Near Charbhuja Nath Mandir, Naya Gaon Police Station Bigod, District Bhilwara. (At Present Lodged In District Jail, Hanumangarh)

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

----Respondent

For Petitioner(s) : Mr. Tarun Dhaka For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE RAMESHWAR VYAS (VACATION JUDGE)

Judgment / Order

17/06/2022 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. 498/2018 registered at Police Station

Hanumangarh Junction, District Hanumangarh for the offences

under Sections 8/15 of the NDPS Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that similarly

situated co-accused person namely Kailash has already been

enlarged on bail by a co-ordinate Bench of this Court in S.B.

Criminal Misc. Bail Application No.10829/2021 on 19.01.2022.

There is no criminal antecedents against the present petitioner.

After completion of the investigation charge-sheet has already

(2 of 2) [CRLMB-7792/2022]

been filed against the present petitioner. The petitioner is behind

the bars since 18.04.2022. No recovery has been made from the

present petitioner.

On the other hand, though, learned Public Prosecutor

opposes the grant of bail application but he is not in a position to

refute the submissions made by learned counsel for the petitioner.

Having regard to the rival contentions of the parties and

upon consideration of the facts and circumstances of the case,

without commenting on merits of the case, this Court is of the

opinion that the bail application under Section 439 of Cr.P.C. filed

by the petitioner deserves to be accepted.

Consequently, the present bail application under Section 439

of Cr.P.C. is allowed. It is ordered that the accused-petitioner -

Pradhan Lal S/o Heera Lal arrested in connection with F.I.R.

No. 498/2018 registered at Police Station Hanumangarh Junction,

District Hanumangarh shall be released on bail provided he

furnishes a personal bond of Rs.50,000/- with two surety bonds of

Rs.25,000/- each to the satisfaction of the 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.

(RAMESHWAR VYAS), VJ 43-mohit/-

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