Raj Bahadur @ Raj Kasana S/O Ashok vs State Of Rajasthan
2023 Latest Caselaw 3316 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

 S.B. Criminal Miscellaneous II Bail Application No.
                            10037/2023

Raj Bahadur @ Raj Kasana S/o Ashok, Aged About
23 Years, R/o Nahida, Police Station Salempur,
District Dausa, At Present R/o Block -D, 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.097/2023 registered at Police

Station Nai Mandi, Hindaun, District Karauli

(Rajasthan) for the offence(s) under Section(s) 8/21

of NDPS Act.

The first bail application of the accused-

petitioner was dismissed as withdrawn at the stage of

(2 of 3) [CRLMB-10037/2023]

investigation by this Court vide order dated

31.05.2023.

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 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 @ Raj Kasana

S/o Ashok 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

(3 of 3) [CRLMB-10037/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /05

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