Daula Ram vs State Of Rajasthan ...
2023 Latest Caselaw 1506 Raj

[2023/RJJD/004495]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1422/2023

Daula Ram S/o Ummeda Ram, Aged About 25 Years, R/o Mangle Ki Beri, P.s. Rgt Rawlinadi, Tehsil Gudamalani, District Barmer. (At Present Lodged In District Jail, Barmer)

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

----Respondent

For Petitioner(s) : Mr. Pura Ram, brother of the petitioner, present in person For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

08/02/2023

The petitioner has been arrested in connection with FIR

No.01/2023 of Police Station RGT, District Barmer for the offences

punishable under Sections 8/18 & 25 of NDPS Act. He has

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

Mr. Pura Ram, brother of the petitioner submits that the

petitioner has falsely been implicated in the present case and the

recovered contraband is below commercial quantity. The accused-

petitioner is behind bars and the trial of the case will take time.

Therefore, it is prayed that the accused-petitioner may be

enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail

application and submitted that the petitioner is a habitual offender.

Having regard to the totality of the facts and circumstances

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

[2023/RJJD/004495] (2 of 2) [CRLMB-1422/2023]

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

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Daula Ram S/o

Ummeda Ram shall be released on bail in connection with FIR

No.01/2023 of Police Station RGT, District Barmer 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.

(MADAN GOPAL VYAS),J 57-nidhi/-

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