Rajasthan High Court - Jodhpur
Shaitanram @ Satu vs State Of Rajasthan on 3 May, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLMB-5653/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 5653/2021
Shaitanram @ Satu S/o Arjunram Vishnoi, Aged About 36 Years,
Niwasi Dhadhu, Police Thana Phalodi, Distt. Jodhpur. (Presently
Lodged In Central Jail, Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. BR Godara on VC
For Respondent(s) : Mr. Laxman Solanki, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 03/05/2021 In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.
Heard learned counsel for the parties and perused the material available on record.
The petitioner has been arrested in connection with FIR No. 258/2019 of Police Station Dechu, District Jodhpur for the offence punishable under Sections 8/15 & 29 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the main accused Champa Ram @ Champa Lal and Bhanwar Singh @ Balwanta Ram have already been released on bail.
Learned Public Prosecutor opposes the bail application but is unable to refute the aforesaid fact.
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(2 of 2) [CRLMB-5653/2021] Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Shaitanram @ Satu S/o Arjunram Vishnoi shall be released on bail in connection with FIR No. 258/2019 of Police Station Dechu, District Jodhpur provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.
(DR.PUSHPENDRA SINGH BHATI),J.
56-SPhophaliya/Jitender/-
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