Ravindra vs State Of Rajasthan
2022 Latest Caselaw 7866 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

JODHPUR.

.....

S.B. Criminal Misc. Bail Application No. 6239/2022

1. Ravindra S/o Shri Rameshwar Lal, aged 20 years,

resident of Naya Gaon, Police Station Jasrasar, District

Bikaner.

2. Shree Ram S/o Shri Hajari Ram, aged 22 years, resident

of Madiya, Police Station Nokha, District Bikaner.

(At Present Lodged In Central Jail, Jodhpur).

----Petitioners Versus State Of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Kailash Khilery. For Respondent(s) : Mr. Mukhtiyar Khan, PP.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/05/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with F.I.R.

No. 99/2022, Police Station Dechu, District Jodhpur, for the

offence punishable under Section 8/20 of the Narcotic Drugs and

Psychotropic Substances (NDPS) Act

Learned counsel for the petitioners submits that the

recovered contraband is below commercial quantity. Learned

counsel further submits that no other criminal case has been

registered against the petitioners. The accused-petitioners are in

(2 of 2) [CRLMB-6239/2022]

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

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

granted to the accused-petitioners.

Learned Public Prosecutor has vehemently opposed the bail

application.

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

petitioners under Section 439 Cr.P.C.

Accordingly, the bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners, (1) Ravindra

S/o Rameshwar Lal and (2) Shree Ram S/o Hajari Ram, both

shall be released on bail in connection with F.I.R. No. 99/2022,

Police Station Dechu, District Jodhpur, provided each of them

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

sound and solvent sureties of Rs. 50,000/- each to the satisfaction

of learned Trial Court for their appearance before that Court on

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

till the completion of the trial.

(MANOJ KUMAR GARG),J 44-Mohan/-

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