Ashok vs State
2022 Latest Caselaw 3812 Raj

(1 of 2) [CRLMB-3237/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3237/2022

Ashok S/o Shankeraram, Aged About 19 Years, R/o Birani, P.s. Bhopalgarh, Presently Birai Police Thana Khedapa Dist. Jodhpur.

(Presently Lodged At Central Jail, Jodhpur).

                                                                    ----Petitioner
                                     Versus
State, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Ram Niwas.
For Respondent(s)          :     Mr. Laxman Solanki, P.P.



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                           Judgment / Order

10/03/2022

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.46/2022, Police Station Khedapa, District Jodhpur, for the

offences under Sections 8/15, 8/18 of N.D.P.S. Act.

Learned counsel for the petitioner submits that the recovered

contraband is below the 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

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.

(2 of 2) [CRLMB-3237/2022]

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 Ashok S/o

Shankeraram shall be enlarged on bail in F.I.R. No.46/2022, Police

Station Khedapa, District Jodhpur 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 51-prashant/-

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