Ashok vs State (2023/Rjjd/007933)
2023 Latest Caselaw 2567 Raj

[2023/RJJD/007933]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2301/2022

Ashok S/o Sh. Manaram Vishnoi, Aged About 32 Years, B/c Vishnoi, R/o Joliyali, P.s. Jhanwar, Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

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


For Petitioner(s)          :    Mr. ML Bishnoi
For Respondent(s)          :    Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

29/03/2023

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Ashok. The petitioner has

been arrested in connection with FIR No. 319/2019 registered at

Police Station Balesar, District Jodhpur for the offence(s) under

Sections 8/15, 29 of NDPS Act.

Learned counsel for the petitioner submits that the accused-

petitioner has falsely been implicated in the case based upon the

statements of the co-accused namely Shrawan Ram. No recovery

was made from the petitioner and apart from disclosure

statements, there is no other evidence indicating the involvement

of the petitioner in the commission of the offence. The accused

petitioner is in judicial custody since long and the trial of the case

will take sufficiently long time. Therefore, the benefit of grant of

bail may be granted to the accused-petitioner.

[2023/RJJD/007933] (2 of 2) [CRLMB-2301/2022]

Per contra, learned Public Prosecutor opposes the grant of

bail application.

Considering the arguments advanced by the counsel for the

parties and looking to the overall facts and circumstances of the

case, I deem it just and proper to enlarge the accused-petitioner

on bail.

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

allowed and it is ordered that the accused-petitioner Ashok S/o

Sh. Manaram Vishnoi in connection with FIR No. 319/2019

registered at Police Station Balesar, District Jodhpur shall be

enlarged on bail provided he furnishes a personal bond in the sum

of Rs.50,000/- with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for his appearance before

the court concerned on all the dates of hearing as and when called

upon to do so.

(PRAVEER BHATNAGAR),J 13-mohit/-

Powered by TCPDF (www.tcpdf.org)