Rajasthan High Court - Jodhpur
Ganga Dan vs State on 5 December, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
S.B.CRIMINAL INTERIM MISC. BAIL NO. 11204 / 2016
Ganga Dan S/o Shri Shakti Dan, Address: Charno Ki Basni,
Police Station Dangiawas Distt. Jodhpur.
----Petitioner
Versus
The State of Rajasthan,
----Respondent
__________________________________________
For Petitioner : Mr. Laxman Bishnoi
For Respondents : Deepak Choudhary, P.P.
__________________________________________
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 05/12/2016 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. 190/2016 of Police Station, Boranada District Jodhpur for the offences punishable under Sections 8/18, 27-A, 28, 29 of NDPS Act and Section 467, 468, 471 of IPC. He has preferred this interim bail application under Section 439 Cr.P.C.
This interim bail application has been filed on behalf of the petitioner with a prayer that he may be released on interim bail for 15 days on account of marriage of his daughter scheduled to be solemnized on 12.12.2016.
(2 of 3 ) [CRLMB-11204/2016] Learned Public Prosecutor has submitted the reports received from Police Station, Dangiawas and Police Station, Boranada, Jodhpur, wherein the Station House Officers of both the above mentioned police stations have confirmed that marriage of daughter of the petitioner is going to be solemnized on 12.12.2016 with Mahendra Singh S/o Devendra Singh r/o Village Ralawas District Jodhpur.
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 interim bail to the accused petitioner up to 15.12.2016 under Section 439 Cr.P.C.
Accordingly, this interim bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Ganga Dan S/o Shri Shakti Dan shall be released on interim bail in connection with FIR No. 190/2016 of Police Station, Boranada District Jodhpur provided he executes a personal bond in a sum of Rs.1,50,000/- with two sound and solvent sureties of Rs.75,000/- each to the satisfaction of learned trial court.
He shall surrender before the Superintendent Central Jail, Jodhpur on 15.12.2016 by 5.00 PM.
It is also directed that the petitioner shall get his presence marked at Police Station, Dangiawas daily on or before 10:00 (3 of 3 ) [CRLMB-11204/2016] AM up to 15.12.2016.
A copy of this order be sent to SHO Police Station, Dangiwas.
(VIJAY BISHNOI)J.