Raj Bahadur Singh Gurjar @ Raj ... vs State Of Rajasthan
2023 Latest Caselaw 3314 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                           10039/2023
Raj Bahadur Singh Gurjar @ Raj Kasana S/o Bharat
Singh, Aged About 23 Years, C/o Ashok Kumar
Gurjar, R/o Nahida, Police Station Salempur, District
Dausa, At Present R/o Near Agrasain College,
Kishan Nagar, Hindaun City, Police Station Nai
Mandi, Hindaun, District Karauli (Raj.) (At Present
In Sub Jail Hindaun City, Karauli)                     ----Petitioner
                               Versus
State Of Rajasthan, Through Pp                    ----Respondent

For Petitioner(s) : Mr. Vikram Singh Chauhan, Adv.

For                     : Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

08/08/2023

This second bail application has been filed by

the petitioner under Section 439 Cr.P.C. seeking

regular bail in FIR No.067/2023 registered at Police

Station Hindaun, District Karauli (Rajasthan) for the

offence(s) under Section(s) 8/21 & 8/29 NDPS Act.

The first bail application of the accused-

petitioner was dismissed as withdrawn at the stage of

investigation by this Court vide order dated

30.05.2023.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

(2 of 2) [CRLMB-10039/2023]

falsely implicated in this case. He further submits

that charge sheet has been filed. He 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, 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 second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioner Raj Bahadur Singh Gurjar

@ Raj Kasana S/o Bharat 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 /07

Powered by TCPDF (www.tcpdf.org)