Daulat Sharma S/O Rohitash Sharma vs The State Of Rajasthan ...
2023 Latest Caselaw 4488 Raj/2

[2023:RJ-JP:20345]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11178/2023

Daulat Sharma S/o Rohitash Sharma, Aged About
25     Years,    R/o     Village      Papada,        Police      Station
Udaipurwati,         District    Neemkathana,             At    Present
Resident Of Tenant, Plot No. 117, Near By Kaushik
School, Green Park, Police Station Kardhani, Jaipur.
(Presently Confined In Central Jail Jaipur).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Trilok Singh Meena, Adv.

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

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

01/09/2023

This bail application has been filed by the

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

bail in FIR No.410/2023 registered at Police Station

Murlipura, District Jaipur (West) 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 he has been

falsely implicated in this case. He further submits

that contraband allegedly recovered from the

possession of the accused-petitioner is less than

[2023:RJ-JP:20345] (2 of 2) [CRLMB-11178/2023]

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 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 Daulat Sharma S/o Rohitash

Sharma 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 /165

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