Girwar Son Of Late Shri Ramji Lal vs State Of Rajasthan ...
2023 Latest Caselaw 2653 Raj/2

[2023/RJJP/003663]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2197/2023

Girwar Son of Late Shri Ramji Lal, Aged About 76
Years, Resident Of Khediya Thana Sadar Hindaun
District Karauli, Rajasthan.(At Present Confined At
District Jail Karauli)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Man Singh (present in person), son of accused-

                          petitioner
For                     : Mr. Ghan Shyam Singh
Respondent(s)             Rathore, GA-cum-AAG
                          Mr. Sanjeev Mahala, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/03/2023

This bail application has been filed by the

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

bail in FIR No.68/2023 registered at Police Station

Hindaun, District Karauli for the offence(s) under

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

Mr. Man Singh, son of accused-petitioner

submits that the accused-petitioner is innocent and

he has falsely been implicated in this case. He further

[2023/RJJP/003663] (2 of 3) [CRLMB-2197/2023]

submits that co-accused namely Hemraj, from whom

recovery has been effected has already been

enlarged on bail by this Court and the contraband

allegedly recovered from the possession of the

accused-petitioner is less than commercial quantity.

He also submits that the accused-petitioner has no

criminal antecedents. It is further submitted 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 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 Girwar S/o Late Shri Ramji Lal

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

[2023/RJJP/003663] (3 of 3) [CRLMB-2197/2023]

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 /60

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