Tararam vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.31/2020, Police Station Transport Nagar, Pali, District Pali for the offence under Section 8/18 of NDPS Act.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that the contraband recovered is below commercial quantity. There is no case of like nature

pending/decided against the present petitioner. The co-accused Shravan has already been enlarged on bail by this Court vide order dated 25/02/2020,

therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Tararam S/o Pemaram

arrested in connection with F.I.R. No. 31/2020, Police Station Transport Nagar, Pali, District Pali shall be released on bail; provided he furnishes a

personal bond of Rs.1,00,000/- (Rupees: One Lac Only) with two sureties of Rs.50,000/- (Rupees : Fifty Thousand Only) 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.