Mohanram vs State Of Rajasthan (2025:Rj-Jd:51914)
2025 Latest Caselaw 16336 Raj

Rajasthan High Court - Jodhpur

Mohanram vs State Of Rajasthan (2025:Rj-Jd:51914) on 1 December, 2025

Author: Sudesh Bansal

Bench: Sudesh Bansal

[2025:RJ-JD:51914]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 14607/2025

Mohanram S/o Apparam, Aged About 41 Years, R/o Tilwasni
Police Station Bilara (Rural) Tehsil Bilara District Jodhpur
Rajasthan (Presently Lodged In District Jail Sriganganagar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Ashok Khilery
For Respondent(s)         :     Mr. Pawan Kumar Bhati, PP



             HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/12/2025

1. Instant bail application has been filed by petitioner under

Section 483 of BNSS in connection with FIR No. 427/2025

registered at Police Station-Suratgarh, District- Ganganagar for

offence under Sections 8/18 of NDPS Act.

2. It has been stated by counsel for the petitioner that Opium

(Afeem) of 576 Gram (less than commercial quantity) was

recovered from co-accused Ravindra Kumar and petitioner has

been implicated merely on the basis of statement of co-accused,

being supplier of such contraband; in the previous criminal case

under Section 8/15 of NDPS Act, petitioner has been acquitted

vide judgment dated 23.04.2008 and no other criminal cases are

pending, hence, counsel prays that petitioner be enlarged on bail.

3. Learned Public Prosecutor has opposed the bail application.

(Uploaded on 02/12/2025 at 01:23:23 PM)

[2025:RJ-JD:51914] (2 of 2) [CRLMB-14607/2025]

4. Heard counsel for petitioner as well as learned Public

Prosecutor and perused the material available on record.

5. Having considered the entirety of the facts and

circumstances of the case that petitioner has been implicated in

the present case on the statement of co-accused Ravindra Kumar;

in the previous criminal case under Section 8/15 of NDPS Act,

petitioner has been acquitted; conclusion of trial may take

considerable time, however, without expressing any opinion on the

merits and demerits of the case, this Court deems it just and

proper to enlarge the petitioner on bail.

6. Accordingly, the bail application is allowed and it is ordered

that the accused-petitioner-Mohanram S/o Apparam shall be

released 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.

(SUDESH BANSAL),J pcg/223

(Uploaded on 02/12/2025 at 01:23:23 PM)

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