Saurabh @ Sonu Jat S/O Onkar Singh vs State Of Rajasthan ...
2023 Latest Caselaw 4515 Raj/2

[2023:RJ-JP:20456]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11329/2023

Saurabh @ Sonu Jat S/o Onkar Singh, Aged About
22 Years, R/o Jar Ki Saray, Hindaun City, Police
Station     Kotwali      Hindaun         City,     District     Karauli,
Rajasthan.       (At    Present       Confined           In   Sub-   Jail
Hindaun City, District Karauli).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar Paliwal, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG,
                           assisted by
                           Mr. Laxman Meena, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/09/2023

This bail application has been filed by the

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

bail in FIR No.428/2023 registered at Police Station

New Mandi Hindaun, District Karauli for the

offence(s) under Section(s) 8/21 & 8/29 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

[2023:RJ-JP:20456] (2 of 3) [CRLMB-11329/2023]

that contraband allegedly recovered from the

possession of the accused-petitioner 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 Government Advocate-cum-Additional

Advocate General 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 Saurabh @ Sonu Jat S/o Onkar

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

stipulation that the petitioner shall appear before

[2023:RJ-JP:20456] (3 of 3) [CRLMB-11329/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /127

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