Devi Singh S/O Shankar Singh vs State Of Rajasthan ...
2023 Latest Caselaw 6499 Raj/2

[2023:RJ-JP:33116]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            14208/2023

Devi Singh S/o Shankar Singh, Aged About 30
Years, R/o        Marubardiya, Police Station Badod,
District Agra ( M.p.) Presently Dariyavpura, Police
Station Dag, District Jhalawar (Raj.) ( At Present
Confined In Distt. Jail Jhalawar)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through P.p.
2.      Ashok Kumar S/o Chunni Lal Verma, R/o
        Nagar     Parishad        Ke     Gali,     Bahrali,     Bundi,
        Kotwali      Bundi,      Rajasthan,         Presently     Sho,
        Police Station Mandawar, District Jhalawar
        (Raj.)
                                                   ----Respondents

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv., with Mr. Lakhan Singh Jadoun, Adv.

For                      : Mr. Imran Khan, P.P.
Respondent(s)

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

04/11/2023

This bail application has been filed by the

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

bail in FIR No.107/2020 registered at Police Station

Mandawar, District Jhalwar for the offence(s) under

Section(s) 8/18,29,25 of NDPS Act.

[2023:RJ-JP:33116] (2 of 3) [CRLMB-14208/2023]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that contraband involved in the case is less than

commercial 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 involved in the case 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 Devi Singh S/o Shankar 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

[2023:RJ-JP:33116] (3 of 3) [CRLMB-14208/2023]

dates of hearing and as and when called upon to do

so.

(UMA SHANKER VYAS),J

DANISH USMANI /112

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