Ashish Sharma S/O Radhagovind ... vs State Of Rajasthan
2022 Latest Caselaw 1724 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail Application No. 1056/2022

Ashish Sharma S/o Radhagovind Sharma, Aged About 28 Years,
R/o Vill. Simarla Jagir Ps Ringash Distt. Sikar At Present Rented
Karni Colony Bhomiya Mandir Ke Pass Ps Murlipura Jaipur
(Presently Confined In Central Jail Jaipur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Ravi Shanker Sharma, Adv. For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

23/02/2022

1. This bail application has been filed under Section 439 Cr.P.C.

The petitioner has been arrested in connection with FIR

No.42/2022 Registered at Police Station Jhontwara, Jaipur (West)

for the offence(s) under Sections 8/21 and 8/22 of NDPS Act.

2. Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in this case. He is behind the bars

since long. Learned counsel for the petitioner relying on a

judgment of Hon'ble Delhi High Court dated 31.07.2020 in case of

Iqbal Singh Vs. State, Bail Application No.645/2020 and

submits that excluding the neutral substance, recovered

contraband articles contained in medicines, comes to below the

commercial quantity and conclusion of trial may take long time.

So, the petitioner be enlarged on bail.

(2 of 2) [CRLMB-1056/2022]

3. Learned Public Prosecutor has opposed the bail application.

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

petitioner 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 petitioner

on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Ashish

Sharma S/o Radhagovind Sharma shall be enlarged on bail

provided he 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 his appearance before the court concerned

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

(NARENDRA SINGH DHADDHA),J

Gourav/22

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