Radheshyam vs State Of Rajasthan
2023 Latest Caselaw 6571 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6741/2023

Radheshyam S/o Ghutanlal, Aged About 45 Years, R/o Parveni Tehsil Rajgarh Dist. Alwar (Raj.) (Presently Lodged At Dist. Jail Bikaner).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Nishant Motsara For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI Order 29/08/2023 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.99/2013 of Police

Station Beechwal, District Bikaner for the offences punishable

under Sections 8/21 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, 2.500 grams of capsules / tablets containing

narcotic substance tramadol was recovered at the instance of the

petitioner. It is also submitted that the prosecution is required to

examine 11 prosecution witnesses, out of which, statements of

only 7 witnesses have been recorded till date and trial of the case

is likely to take time.

Learned counsel has placed reliance on the decision dated

28.03.2023 rendered by Hon'ble the Supreme Court in Mohd

(2 of 2) [CRLMB-6741/2023]

Muslim @ Hussain Vs. State (NCT of Delhi) in Special Leave

Petition (Crl.) No(s).915 of 2023, wherein it is observed by the

Hon'ble Supreme Court that delay in trial can also be considered

for releasing accused person on bail despite the restrictions

imposed under Section 37 of the NDPS Act. Learned counsel for

the petitioner has submitted that in the light of the judgment

passed by the Hon'ble Supreme Court in Mohd Muslim @ Hussain's

case (supra), the petitioner is entitled to be enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Having heard the learned counsel for the parties, after going

through the material available on record and in view of the

judgment passed by Hon'ble Supreme Court in Mohd Muslim @

Hussain's case (supra), 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 Radheshyam

S/o Ghutanlal shall be released on bail in connection with FIR

No.99/2013 of Police Station Beechwal, District Bikaner provided

he 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 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 15-Babulal/-

Powered by TCPDF (www.tcpdf.org)