Sagarmal vs State Of Rajasthan (2025:Rj-Jd:26342)
2025 Latest Caselaw 10504 Raj

Rajasthan High Court - Jodhpur

Sagarmal vs State Of Rajasthan (2025:Rj-Jd:26342) on 28 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:26342]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 5914/2025
Sagarmal S/o Bhanwar Lal Kumawat, Aged About 45 Years, R/o
Gomana Ps Chhoti Sadari District Pratapgarh (Lodged In Dist.
Jail Chittorgarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Kailash Khilery
                                Mr. Naresh Vishnoi
For Respondent(s)         :     Mr. Pawan Kumar Bhati, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

28/05/2025

This is the second bail application filed by the petitioner. The

first bail application was dismissed as not pressed vide order

dated 13.02.2025 passed by this Court with liberty to file afresh

after filing of the challan.

Learned counsel for the petitioner submits that now the

challan of the case has been presented and recovery was not

made from possession of the petitioner. The petitioner has been

implicated in this case with the aid of Section 29 of NDPS Act.

Counsel further submits that the main accused-persons have been

identified as Ashok and Sunil. Moreover, a similar situated co-

accused - Hanumanram @ Hadmanram has already been enlarged

on bail by this Court vide order dated 21.09.2024. The petitioner

is in custody since 29.01.2025 and the trial of the case will take

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

[2025:RJ-JD:26342] (2 of 2) [CRLMB-5914/2025]

Learned Public Prosecutor has opposed the second bail

application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the second bail application under Section 483

BNSS is allowed and it is ordered that the accused-petitioner,

Sagarmal S/o Bhanwar Lal Kumawat, shall be enlarged on bail

in FIR No.159/2021, Police Station Sadar, District Chittorgarh

provided he furnishes a personal bond in the sum of Rs.2,00,000/-

with two sureties of Rs.1,00,000/- 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.

Additionally, learned Public Prosecutor submits a report dated

27.05.2025 received from District Jail, Chittorgarh, informing this

Court that after availing the interim bail granted to the petitioner

vide order dated 28.04.2025 by this Court, he has surrendered

before the concerned jail authorities. The said report is hereby

taken on record.

In view of the above, Office is directed to consign the file of

S.B. Criminal Misc. Interim Bail No.3890/2025 to record.

(MANOJ KUMAR GARG),J 143-mSingh/-

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