Rajasthan High Court - Jodhpur
Mohan Dev @ Mohan Lal vs State Of Rajasthan. on 23 July, 2015
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Misc. Bail Application No.5822/2015
Mohan Dev @ Mohan Lal vs State of Rajasthan.
Date of Order :: 23.07.2015
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Mr. R.S. Gill for the applicant.
Mr. C.S. Ojha, PP.
<><><> Heard learned counsel for the applicant as well as learned Public Prosecutor.
The learned counsel for the applicant submits that the applicant-accused was arrested in connection with offences under Section 8/15 NPDS Act and the applicant is in Judicial Custody. It is further argued that co-accused has already been enlarged on bail therefore, the applicant may kindly be enlarged on bail.
Learned Public Prosecutor vehemently opposed this bail application.
Keeping in view all the facts and circumstances of the case and without expressing any opinion on the merits of the case, I consider it to be a fit case for grant of bail under Section 439 Cr.P.C. Accordingly, this bail application is allowed and it is directed that the applicant Mohan Dev @ Mohan Lal 2 S/o Shri Chunni Lal (arrested in connection with FIR No.157/2013 PS Siriyari District Pali) shall be released on bail provided he executes personal bond in the sum of Rs. 50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial court on usual conditions and shall appear before the trial court on each and every date of hearing and whenever called upon do to do so till the completion of the trial.
(GOPAL KRISHAN VYAS),J.
sudhir