Jitendra Singh @ Jitu @ Bana S/O Jagdish ... vs State Of Rajasthan (2024:Rj-Jp:21160)

Rajasthan High Court

Jitendra Singh @ Jitu @ Bana S/O Jagdish ... vs State Of Rajasthan (2024:Rj-Jp:21160) on 6 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21160]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5281/2024

Jitendra Singh @ Jitu @ Bana S/o Jagdish Singh,
Aged About 30 Years, R/o Talchida, Police Station
Nadauti District Gangapur City (Raj.) (At Present
Confined At Sub Jail Hindaun City).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Jiya Ur Rahman, Adv.

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 06/05/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.91/2024 registered at Police Station Todabhim, District Gangapur City for the offence(s) under Section(s) 8/21 & 8/29 of NDPS Act.

Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been falsely implicated in this case. He further submits that the amount of alleged contraband recovered in the present case is less than commercial quantity. He also submits that the accused-petitioner has been in (Downloaded on 07/05/2024 at 08:42:54 PM) [2024:RJ-JP:21160] (2 of 2) [CRLMB-5281/2024] 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 the 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 Jitendra Singh @ Jitu @ Bana S/o Jagdish Singh 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 DANISH USMANI /20 (Downloaded on 07/05/2024 at 08:42:54 PM) Powered by TCPDF (www.tcpdf.org)