Rajasthan High Court - Jodhpur
Sagar Ram @ Kasab vs State Of Rajasthan (2025:Rj-Jd:24570) on 20 May, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:24570]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 6092/2025
Sagar Ram @ Kasab S/o Pokar Ram, Aged About 35 Years, R/o
Fitkasani P.s. Kudi Bhagtasani Jodhpur. (Presently Lodged In
Central Jail Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ram Niwas
For Respondent(s) : Mr. Urja Ram Kalbi, PP
HON'BLE DR. JUSTICE NUPUR BHATI
Order 20/05/2025
1. The present bail application has been filed under Section 483 B.N.S.S. on behalf of the petitioner, who is in custody in connection with F.I.R. No.149/2025 dated 12.05.2025, registered at Police Station Kudi Bhagtasni, District Jodhpur City West, for the offences under Sections 8/21 of the NDPS Act.
2. Learned counsel for the petitioner submits that the petitioner has been falsely roped in this case. He submits that contraband recovered from the petitioner weighs well below the commercial quantity. He further submits that there are three criminal antecedents pending against the petitioner in which, one criminal case arising out of FIR No.112/2011 registered at Police Station Bahadsoda, District Chittorgarh, has been disposed of and in other two criminal antecedents, which are of similar nature, the contraband recovered from the petitioner weighs below commercial quantity and the petitioner has been enlarged on bail (Downloaded on 20/05/2025 at 09:51:52 PM) [2025:RJ-JD:24570] (2 of 2) [CRLMB-6092/2025] by the Coordinate Benches of this Court vide order dated 25.06.2024 (passed in SBCRLMB No.7436/2024) and vide order dated 14.12.2022 (passed in SBCRLMB No.12805/2022).
3. Per contra, learned Public Prosecutor opposes the bail application, however, is not in a position to refute the fact that the contraband recovered from the petitioner in the present case as well as in the previous pending cases, is below commercial quantity.
4. In view of above and, having regard to the entirety of facts and circumstances of the case as available on record and looking to the fact that the trial will take a long time to conclude and without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.
5. Consequently, the bail application is allowed. It is ordered that the accused-petitioner Sagar Ram @ Kasab S/o Pokar Ram arrested in relation to the F.I.R. No.149/2025 dated 12.05.2025, registered at Police Station Kudi Bhagtasni, District Jodhpur City West, shall be released on bail; provided he furnishes a personal bond in the sum of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that court on all dates of hearing and as and when called upon to do so.
(DR. NUPUR BHATI),J 260-/Devesh/-
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