Rajasthan High Court
Deshraj Saini S/O Lekhraj Saini vs State Of Rajasthan (2024:Rj-Jp:16326) on 5 April, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:16326]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
3788/2024
Deshraj Saini S/o Lekhraj Saini, R/o Mundawara,
Tehsil Narayanpur, District Kotputli-Behror. (At
Present Confined In Central Jail Alwar).
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Rajbir Singh, Adv.
Mr. B.L. Dhakar, Adv.
For : Mr. Imran Khan, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/04/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.78/2024 registered at Police Station Narayanpur, District Kotputli-Behror for the offence(s) under Section(s) 8/20 of NDPS Act.
Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been falsely implicated in this case. Learned counsel further submits that the alleged contraband recovered in the present case is less than commercial (Downloaded on 08/04/2024 at 11:32:16 PM) [2024:RJ-JP:16326] (2 of 2) [CRLMB-3788/2024] quantity. Learned counsel also submits that the accused-petitioner has been in judicial custody since long and the conclusion of the trial will take long time, hence the petitioner may be enlarged on bail.
Learned Public Prosecutor appearing for the State has opposed the bail application.
Taking into consideration the overall facts and circumstances of the case and the fact that the recovery of alleged contraband in the present case is less than commercial quantity, but without expressing any opinion on the merits and demerits of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Deshraj Saini S/o Lekhraj Saini shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial Court, with the stipulation that the petitioner shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.
(UMA SHANKER VYAS),J YOGESH KUMAR /233 (Downloaded on 08/04/2024 at 11:32:16 PM) Powered by TCPDF (www.tcpdf.org)