Ramesh Chandra S/O Shri Bhanwar ... vs State Of Rajasthan
2023 Latest Caselaw 3959 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous Bail Application No.
                         9062/2023
Rajgirish S/o Lakhan Lal, Aged About 19 Years, R/o
Vill - Meena Colony, Mandawara Phatak, Hindone,
Police Station Hindon, District Karoli. At Present -
895,sector -01, Malviya Nagar, Jaipur, Rajasthan.
(At Present Confined In Central Jail- Jaipur)
                                                      ----Petitioner
                             Versus
State Of Rajasthan, Through Pp
                                                  ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10873/2023 Ramesh Chandra S/o Shri Bhanwar Lal, Aged About 20 Years, R/o Palkhandha Police Station Ghatoli, District Jhalawar, (Raj.) At Present R/o 895, Sector No. 1, Malviya Nagar, Police Station Malviya Nagar, Jaipur (East). (At Present Confined In Central Jail Jaipur)

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

----Respondent

For Petitioner(s) : Mr. Sikander Ali Chopdar, Adv.

& Mr. Imran Khan, Adv.

For                   : Mr. Ghan Shyam Singh
Respondent(s)           Rathore, GA-cum-AAG,
                        assisted by
                        Mr. Bhawani Shanker Sharma,
                        P.P.

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

(2 of 3) [CRLMB-9062/2023]

22/08/2023

These bail applications have been filed by

petitioners under Section 439 Cr.P.C. seeking regular

bail in FIR No.339/2023 registered at Police Station

Sangner, District Jaipur City (East) for the offence(s)

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

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that charge sheet has been filed and contraband

allegedly recovered from the possession of accused-

petitioners is less than commercial quantity. They

also submit that accused-petitioners have been in

judicial custody since long and the conclusion of the

trial will take long time, hence petitioners may be

enlarged on bail.

Learned Government Advocate-cum-Additional

Advocate General appearing for the State has

opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases and the fact that

contraband allegedly recovered from the possession

of accused-petitioners is less than commercial

quantity, but without expressing any opinion on the

merits and demerits of these cases, this Court deems

it just and proper to enlarge petitioners on bail.

(3 of 3) [CRLMB-9062/2023]

Accordingly, these bail applications filed under

Section 439 Cr.P.C. are allowed and it is ordered that

accused-petitioners 1.Rajgirish S/o Lakhan Lal &

2.Ramesh Chandra S/o Shri Bhanwar Lal shall

be released on bail, provided each of them 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 petitioners shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /33 & 34

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