Ravindra @ Rebu S/O Rajveer vs State Of Rajasthan ...
2023 Latest Caselaw 2332 Raj/2

[2023/RJJP/003309]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2542/2023

Ravindra @ Rebu S/o Rajveer, Aged About 22 Years,
R/o Near Bajna Phatak Hindaun City Ps New Mandi
Hindaun      City    District      Karauli      (Raj.)     (Presently
Accused In Sub Jail Hindaun, District Karauli (Raj.)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Rajveer Singh, father of accused-petitioner For : Mr. Ghan Shyam Singh Respondent(s) Rathore, GA-cum-AAG

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

24/02/2023

This bail application has been filed by the

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

bail in FIR No.0097/2023 registered at Police Station

New Mandi Hindaun City, District Karauli for the

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

Mr. Rajveer Singh, father of accused-petitioner

submits that his son is innocent and he has falsely

been implicated in this case. He further submits that

contraband allegedly recovered from the possession

of his son is less than commercial quantity. He also

submits that his son is in judicial custody since long

[2023/RJJP/003309] (2 of 2) [CRLMB-2542/2023]

and the conclusion of the trial will take long time,

hence his son may be enlarged on bail.

Learned Government Advocate-cum-Additional

Advocate General appearing for the State has

opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case and the fact that the

contraband allegedly recovered from the possession

of the accused-petitioner is less than commercial

quantity, 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 Ravindra @ Rebu S/o Rajveer

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 /39

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