Rahul Choudhary S/O Pappulal ... vs State Of Rajasthan ...
2023 Latest Caselaw 6307 Raj/2

[2023:RJ-JP:31502]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            12794/2023

Rahul Choudhary S/o Pappulal Choudhary, Aged
About 19 Years, R/o Village Devganj, Police Station
Baroni, District Tonk, At Present Tenant House No.
191/78, Sector- 19, Near Janki Devi School, Pratap
Nagar, Jaipur (Raj.) (At Present Accused Petitioner
Confined In Central Jail Jaipur)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Zaheer Abbas S/o Samye Deen, At Present
        S.h.o. Police Station Pratap Nagar, Resident Of
        Janakpuri, Daudpur, Alwar (Raj.)
                                                   ----Respondents

For Petitioner(s) : Mr. M.S. Choudhary, Adv.

For                      : Mr. Atul Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

30/10/2023

This bail application has been filed by the

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

bail in FIR No.783/2023 registered at Police Station

Pratap Nagar (Jaipur City (East)), District Jaipur City

(East) for the offence(s) under Section(s) 8/21, 8/25

& 8/29 of NDPS Act.

[2023:RJ-JP:31502] (2 of 3) [CRLMB-12794/2023]

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 this 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

contraband involved in this 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 bail application filed under

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

accused-petitioner Rahul Choudhary S/o Pappulal

Choudhary 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

[2023:RJ-JP:31502] (3 of 3) [CRLMB-12794/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /89

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