Shaurabh @ Khusi S/O Fateh Singh vs State Of Rajasthan ...
2023 Latest Caselaw 2005 Raj/2

[2023/RJJP/002382]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           1273/2023

Shaurabh @ Khusi S/o Fateh Singh, Aged About 26
Years, R/o Bhadkya Thana Kudgaon District Karuali
(Raj.) (At Present Confined In Sub Jail Hinduan City
District Karuali)
                                                        ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Hari Krishana Sharma, Adv.

For : Mr. Mangal Singh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

10/02/2023

This bail application has been filed by the

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

bail in FIR No.14/2023 registered at Police Station

Sadar Hindaun, District Karauli for the offence(s)

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

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has falsely

been implicated in this case. He further submits that

the contraband allegedly recovered from the

[2023/RJJP/002382] (2 of 2) [CRLMB-1273/2023]

possession of the accused-petitioner is less than

commercial quantity. He also submits that the

accused-petitioner is 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 bail application filed under

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

accused-petitioner Shaurabh @ Khusi S/o Fateh

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 /82

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