Smt Ramniri W/O Rajesh vs State Of Rajasthan ...
2023 Latest Caselaw 5867 Raj/2

[2023:RJ-JP:28499]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            12683/2023

Smt Ramniri W/o Rajesh, Aged About 20 Years, R/o
Konyankapura           Tan       Akbarpur,          Police     Station
Shrimahaveerji,         District      Karauli,      Rajasthan.      (At
Present Accused Petitioner Confined In Sub Jail
Hindaun City, District Karauli)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Jiya Ur Rahman, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 11/10/2023

This bail application has been filed by the

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

bail in FIR No.243/2023 registered at Police Station

Mahaveer Ji, District Karauli for the offence(s) under

Section(s) 8/21 of NDPS Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and she has been

falsely implicated in this case. He further submits

that contraband allegedly recovered from the

possession of the accused-petitioner is less than

commercial quantity. He also submits that the

[2023:RJ-JP:28499] (2 of 2) [CRLMB-12683/2023]

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 Smt Ramniri W/o Rajesh shall

be released on bail, provided she 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 /34

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