Mula Ram vs State
2022 Latest Caselaw 3569 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3048/2022

Mula Ram S/o Shri Shankar Lal, Aged About 23 Years, R/o Nayako Ki Dhani, Gram Panchayat Badana At Present BSF Road, Deep Colony, Gelsar, P.s. Nagaur, Dist. Nagaur (Raj.).

(At Present Lodged In Dist. Jail, Hanumangarh).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/03/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.01/2022, P.S. Pilibanga, District Hanumangarh, for the offence

under Section 8/22 of the N.D.P.S. Act.

Learned counsel for the petitioner submits that similarly

situated co-accused Basti Ram has already been granted bail by

the Coordinate Bench of this Court vide order dated 08.02.2022

and the case of the present petitioner is not distinguishable from

that of the co-accused. Counsel further submits that recovered

contraband is below commercial quantity and no other criminal

case has been registered against the petitioner. The petitioner is in

judicial custody and the trial of the case will take sufficient long

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time. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Mula Ram

S/o Shri Shankar Lal shall be enlarged on bail in F.I.R.

No.01/2022, P.S. Pilibanga, District Hanumangarh provided he

furnishes a personal bond in the sum of Rs.1,00,000/- with two

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for his appearance before the court concerned on all the

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

(MANOJ KUMAR GARG),J 41-prashant/-

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