Vedprakash S/O Shri Nathilal vs State Of Rajasthan
2022 Latest Caselaw 1597 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 12869/2021

Vedprakash S/o Shri Nathilal, Aged About 50 Years, R/o Vill.
Satbadi Ps Pahari Dist. Bharatpur Raj. (Accused Petitioner Is In
J.c. Central Jail Bharatpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through The Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 15127/2021 Sunil Kumar S/o Shri Naimichand, R/o Gulpara Ps Sikri Dist. Bharatpur Raj. Presently At Confined In Central Jail Bharatpur

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Vivek Raj Singh Bajwa, Sr. Adv.

Assisted by Mr. Amar Kumar, Mr. Asad Ul Haq Nooree For Respondent(s) : Mr. Sher Singh Mahla, PP.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

17/02/2022

1. The present bail applications have been filed under Section

439 Cr.P.C. The petitioners have been arrested in connection with

FIR No.254/2021 Registered at Police Station Jurhera, District

Bharatpur for the offence(s) under Section 8/22 of NDPS Act.

2. Counsel for the petitioners submits that the petitioners have

been wrongly implicated in this case. Petitioners are behind the

(2 of 2) [CRLMB-12869/2021]

bars since 16.07.2021. Chargesheet has been filed against the

petitioners. Conclusion of trial may take long time.

3. Learned counsel for the petitioners has placed reliance upon

a judgment of Hon'ble Delhi High Court in Iqbal Singh Vs. State

(Bail Application No.645/2020), decided on 31.07.2020 and

submitted that excluding the neutral substance, recovered

contraband article is below the commercial quantity. So, the

petitioners be enlarged on bail.

4. Learned Public Prosecutor has opposed the bail applications.

5. Considering the contentions put-forth by the counsel for the

petitioners and taking into account the facts and circumstances of

the case and without expressing any opinion on the merits of the

case, this court deems it just and proper to enlarge the petitioners

on bail.

6. Accordingly, the bail applications under Section 439 Cr.P.C.

are allowed and it is ordered that the accused-petitioners

Vedprakash S/o Shri Nathilal and Sunil Kumar S/o Shri

Naimichand shall be enlarged on bail provided each of them

furnishes a personal bond in the sum of Rs.50,000/- with two

sureties of Rs.25,000/- each to the satisfaction of the learned trial

Judge for their appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

7. A copy of this order be placed in connected file.

(NARENDRA SINGH DHADDHA),J

Seema/5-6

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