Rampal vs State Of Rajasthan ...
2023 Latest Caselaw 2569 Raj

[2023/RJJD/007928]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11892/2021

Rampal S/o Sh. Kalu Ram, Aged About 24 Years, 1 Rkm Kundal, P.s. Gharsana, Dist. Sriganganagar (Raj.). (At Present Lodged In Sub Jail, Suratgarh).

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

----Respondent

For Petitioner(s) : Mr. Rajesh Panwar, Sr. Adv. With Mr. Ayush Gehlot 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 Rampal . The petitioner

has been arrested in connection with FIR No. 176/2020 registered

at Police Station Jaitsar, District Sriganganagar for the offence(s)

under Sections 8/22, 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 Sumer Singh from whom

304 Gms. Tramadol Tablets were recover. 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

[2023/RJJD/007928] (2 of 2) [CRLMB-11892/2021]

long time. Therefore, the benefit of grant of bail may be granted

to the accused-petitioner.

Per contra, learned Public Prosecutor opposes the grant of

bail application and submits that call detail has been furnished

regarding the complicity of the said accused in the commission of

offence.

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 Rampal S/o

Sh. Kalu Ram in connection with FIR No. 176/2020 registered at

Police Station Jaitsar, District Sriganganagar 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 4-mohit/-

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