Danmal S/O Kishor vs State Of Rajasthan ...
2023 Latest Caselaw 2748 Raj/2

[2023/RJJP/003876]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2152/2023

Danmal S/o Kishor, Aged About 36 Years, R/o
Kolookhera, Police Station Chhipabarod, District
Baran (Raj.) (Petitioner Is In Sub Jail Chabbra)
                                                         ----Petitioner
                                Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Sundar Lal Meena (present in person), brother-

                          in-law of accused-petitioner
For                     : Mr. Sanjeev Mahala, P.P.
Respondent(s)

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

09/03/2023

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

Chhipabarod, District Baran for the offence(s) under

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

Mr. Sundar Lal Meena, brother-in-law of

accused-petitioner submits that the accused-

petitioner is innocent and he has falsely been

implicated in this case. He further submits that

contraband allegedly recovered from the possession

of the accused-petitioner is less than commercial

[2023/RJJP/003876] (2 of 2) [CRLMB-2152/2023]

quantity. 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 and the fact that

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 Danmal S/o Kishor 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 /54

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