Rajasthan High Court
Shravanlal Yadav S/O Kajodmal vs State Of Rajasthan (2024:Rj-Jp:7191) on 12 February, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:7191]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
1449/2024
Chitranjan Tandi S/o Late Shri Poorna Tandi, Aged
About 35 Years, R/o Village Jathupali, Police Station
Komna, District Nuapada, Odisha. (At Present
Confined In Central Jail, Jaipur.)
----Petitioner
Versus
The State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No.
1. Shravanlal Yadav S/o Kajodmal, Aged About 28
Years, R/o Udaypuriya, Ward No. 2, Tehsil
Chomu, Police Station Samod, District Jaipur.
(At Present Confined In Central Jail, Jaipur
(Raj.)
2. Rajesh Yadav @ Raju S/o Shishupal, Aged
About 30 Years, R/o Nopura, Police Station
Govindgarh, Tehsil Chomu, District Jaipur. (At
Present Confined In Central Jail, Jaipur, (Raj.)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Sumit Khandelwal, Adv.,
Mr. Sunil Kumar Chechi, Adv.,
Mr. Sumit Kumar Soni, Adv.,
Mr. Nitesh Soni, Adv.,
Mr. Rohit Khandelwal, Adv.
For : Mr. Babu Lal Nasuna, P.P.
[2024:RJ-JP:7191] (2 of 3) [CRLMB-1449/2024]
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
12/02/2024
These bail applications have been filed by
petitioners under Section 439 Cr.P.C. seeking regular
bail in FIR No.27/2024 registered at Police Station
Vidhayakpuri, District Jaipur City (South) for the
offence(s) under Section(s) 8/20 & 8/29 of NDPS Act.
Learned counsel for petitioners submit that
accused-petitioners are innocent and they have been
falsely implicated in these cases. They further submit
that the alleged contraband recovered in these cases
is less than commercial quantity. They also submit
that accused-petitioners have been in judicial custody
since long and the conclusion of the trial will take
long time, hence petitioners may be enlarged on bail.
Learned Public Prosecutor appearing for the
State has opposed these bail applications.
Taking into consideration the overall facts and
circumstances of these cases and the fact that the
recovery of the alleged contraband in these cases is
less than commercial quantity, but without
expressing any opinion on the merits and demerits of
these cases, this Court deems it just and proper to
enlarge petitioners on bail.
[2024:RJ-JP:7191] (3 of 3) [CRLMB-1449/2024]
Accordingly, these bail applications filed under
Section 439 Cr.P.C. are allowed and it is ordered that
accused-petitioners 1.Chitranjan Tandi S/o Late
Shri Poorna Tandi, 2.Shravanlal Yadav S/o
Kajodmal & 3.Rajesh Yadav @ Raju S/o
Shishupal shall be released on bail, provided each of
them 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 petitioners shall appear before that
Court on all subsequent dates of hearing and as and
when called upon to do so.
A copy of this order be placed in connected file.
(UMA SHANKER VYAS),J
DANISH USMANI /101 & 102
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