HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 10167/2024 Sanwarmal S/o Brijlal, Aged About 27 Years, R/o Udsar, Ps Jasrasar, Dist. Bikaner, Raj. (Lodged In Sub Jail Nokha) ----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Manoj Choudhary
For Respondent(s) : Mr. Shrawan Kumar, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order
16/08/2024
The petitioner has been arrested in connection with FIR No.347/2024 of Police Station Nokha, Distt. Bikaner for the offence punishable under Section 8/22 of NDPS Act. He has preferred this bail application under Section 483 of BNSS. Counsel for the petitioner submits that the recovered contraband is below commercial quantity. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application. 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 483 BNSS.
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[CRLMB-10167/2024] Accordingly, the bail application filed under Sec.483 BNSS is allowed and it is directed that petitioner Sanwarmal S/o Brijlal shall be released on bail in connection with FIR No.347/2024 of Police Station Nokha, Distt. Bikaner provided he executes a personal bond in a sum of Rs.2,00,000/- with two sound and solvent sureties of Rs.1,00,000/- 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.
(MANOJ KUMAR GARG),J
204-Ishan/-
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