Virendra S/O Himmat Singh vs The State Of Rajasthan ...
2023 Latest Caselaw 6255 Raj/2

[2023:RJ-JP:30929]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             13584/2023

Virendra S/o Himmat Singh, Aged About 25 Years,
R/o Beda Banki, Police Station Sadar Hindon,
District Karauli, Rajasthan (Petitioner Is In Sub Jail
Hindoncity)
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through P.p.
                                                       ----Respondent

For Petitioner(s) : Mr. Ali Mohammed Khan, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)

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

20/10/2023

This second bail application has been filed by

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

regular bail in FIR No.105/2023 registered at Police

Station Nai Mandi Hindaun, District Karauli for the

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

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 12.09.2023, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

[2023:RJ-JP:30929] (2 of 3) [CRLMB-13584/2023]

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 the alleged contraband involved in the present

matter 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 the

alleged contraband involved in the present matter 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 second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioner Virendra S/o Himmat

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

[2023:RJ-JP:30929] (3 of 3) [CRLMB-13584/2023]

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 /03

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