Dinesh vs State
2022 Latest Caselaw 4468 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2939/2022

Dinesh S/o Shri Sohan Lal, Aged About 27 Years, R/o Jaleli Fauzdara, Dangiawas Police Station, Dist. Jodhpur.

(Lodged In Central Jail, Jodhpur).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

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

Mr. Virendra Singh, I.O., Addl. S.P., A.T.S. Jodhpur.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/03/2022

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.97/2020, Police Station Bilara, District Jodhpur, for the offences

punishable under Section 8/15 of N.D.P.S. Act & Section 3/25 of

Arms Act.

Learned counsel for the petitioner submits that similarly

situated co-accused Shrawan Ram has already been granted bail

by the Coordinate Bench of this Court and the case of the present

petitioner is not distinguishable from that of the co-accused.

Counsel further submits that no call details has been found from

the petitioner. He was implicated with the aid of Section 29 of

N.D.P.S. Act and no other criminal case has been registered

against him. The petitioner is in judicial custody and the trial of

(2 of 2) [CRLMB-2939/2022]

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.

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 Dinesh S/o

Shri Sohan Lal shall be enlarged on bail in F.I.R. No.97/2020,

Police Station Bilara, 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 58-prashant/-

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