Ramesh vs State
2022 Latest Caselaw 7707 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2625/2022

Ramesh S/o Shri Omaram, Aged About 20 Years, R/o Kanawas Ka Pana, Thana Dangiyawas, Dist. Jodhpur. (Presently Lodged At Dist. Jail, Pali)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Bhagirath Bishnoi For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/05/2022 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.120/2019 of

Police Station Guda Aendla, District Pali for the offences

punishable under Sections 8/15, 29 of NDPS Act. He has preferred

this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as per

the prosecution story, the police have apprehended co-accused

persons viz. Oma Ram & Bhajna Ram while transporting huge

quantity of poppy straw from vehicle. It is submitted that

allegation against the petitioner is that he was escorting the

vehicle of co-accused viz. Om Ram and Bhajna Ram. It is further

submitted that co-accused person viz. Oma Ram and Bhajna Ram

have already been enlarged on bail and another person Rakesh,

(2 of 2) [CRLMB-2625/2022]

against whom also the allegation of escorting the vehicle of co-

accused viz. Oma Ram and Bhajna Ram are there, has also been

enlarged on bail by a co-ordinate bench of this Court.

Learned Public Prosecutor has opposed the bail application

and he is not in a position to disputes the above fact.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Ramesh S/o Shri

Omaram shall be released on bail in connection with FIR

No.120/2019 of Police Station Guda Aendla, District Pali provided

he executes a personal bond in a sum of Rs.50,000/- with two

sound and solvent sureties of Rs.25,000/- each to the satisfaction

of learned trial court for his appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(VIJAY BISHNOI),J 188-Arun/-

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