Rajasthan High Court - Jodhpur
Dharampal @ Pala vs State Of Rajasthan (2023/Rjjd/016008) on 18 May, 2023
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
[2023/RJJD/016008]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous V Bail Application No. 4279/2022
Dharampal @ Pala S/o Sh. Bhagirath, Aged About 31 Years, R/o
Dhani 10KSD, Rohi Malarampura Tehsil Sangaria Dist.
Hanumangarh. (Now Presently Lodged In Dist. Hanumangarh)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Ms. Priya Bishnoi
For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 18/05/2023 Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.378/2018 of Police Station Sangaria, District Hanumangarh for the offences punishable under Sections 8/21, 22, 29 of NDPS Act and Section 18(C) /27(B)(2) of Drugs and Cosmatic Act. He has preferred this fifth bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that as per the prosecution story, 50 vials of Onerex, 1300 Capsules of Parvon Spas and 2400 tablets of Prozelem-0.5 containing narcotic substance were recovered at the instance of the petitioner. It is also submitted that the petitioner is in custody since 12.07.2018 and the prosecution is required to examine 11 prosecution witnesses, out of which, statements of only 9 witnesses have been (Downloaded on 18/05/2023 at 11:13:05 PM) [2023/RJJD/016008] (2 of 3) [CRLMB-4279/2022] recorded till date and after 09.11.2021, the remaining witnesses have not appeared before the trial court and trial of the case is likely to take time.
Learned counsel has placed reliance on the decision dated 28.03.2023 rendered by Hon'ble the Supreme Court in Mohd Muslim @ Hussain Vs. State (NCT of Delhi) in Special Leave Petition (Crl.) No(s).915 of 2023, wherein it is observed by the Hon'ble Supreme Court that delay in trial can also be considered for releasing accused person on bail despite the restrictions imposed under Section 37 of the NDPS Act. Learned counsel for the petitioner has submitted that in the light of the judgment passed by the Hon'ble Supreme Court in Mohd Muslim @ Hussain's case (supra), the petitioner is entitled to be enlarged on bail.
Learned Public Prosecutor has opposed the bail application. Having heard the learned counsel for the parties, after going through the material available on record and in view of the judgment passed by Hon'ble Supreme Court in Mohd Muslim @ Hussain's case (supra), 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 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Dharampal @ Pala S/o Sh. Bhagirath shall be released on bail in connection with FIR No.378/2018 of Police Station Sangaria, District Hanumangarh provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance (Downloaded on 18/05/2023 at 11:13:05 PM) [2023/RJJD/016008] (3 of 3) [CRLMB-4279/2022] before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(VIJAY BISHNOI),J 2-AjaySingh/-
(Downloaded on 18/05/2023 at 11:13:05 PM) Powered by TCPDF (www.tcpdf.org)