Om Prakash vs State Of Rajasthan ...
2023 Latest Caselaw 1741 Raj

[2023/RJJD/005238]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 789/2023

Om Prakash S/o Ramchandra, Aged About 38 Years, Rohila West, P.s. Sedwa, Dist. Barmer. (Lodged In Dist. Jail, Jaisalmer).

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


For Petitioner(s)         :     Mr. K. L. Vishnoi
For Respondent(s)         :     Mr. S. K. Bhati, PP



          HON'BLE MR. JUSTICE MADAN GOPAL VYAS

                          Judgment / Order

14/02/2023

The petitioner has been arrested in connection with FIR

No.351/2022 of Police Station Kotwali Jaisalmer, District Jaisalmer

for the offence punishable under Section 8/18 of NDPS Act. He has

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

Learned counsel for 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

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

petitioner under Section 439 Cr.P.C.

[2023/RJJD/005238] (2 of 2) [CRLMB-789/2023]

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

allowed and it is directed that petitioner Om Prakash S/o

Ramchandra shall be released on bail in connection with FIR

No.351/2022 of Police Station Kotwali Jaisalmer, District Jaisalmer

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 47-nidhi/-

Powered by TCPDF (www.tcpdf.org)