Buddhiprakash S/O Dichand vs The State Of Rajasthan ...
2023 Latest Caselaw 5773 Raj/2

[2023:RJ-JP:27817]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            12852/2023

Buddhiprakash S/o Dichand, Aged About 37 Years,
R/o Bhichar Mohalla, Sarana, Police Station Sarana,
District Kekri, At Present R/o Village Dhavad Bujurg
Bhanpura, Police Station Gandhi Nagar, District
Mandsaur (Mp). (At Present Confined In Central
Jail, Ajmer)
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through The Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Aayush Agarwal, Adv.

For                      : Mr. M.K. Sheoran, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

09/10/2023

This bail application has been filed by the

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

bail in FIR No.91/2023 registered at Police Station

Sarana, District Kekri for the offence(s) under

Section(s) 8/15 of NDPS Act.

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 the accused-petitioner has been in judicial

[2023:RJ-JP:27817] (2 of 2) [CRLMB-12852/2023]

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 Buddhiprakash S/o Dichand

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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