Smt. Kajal Devi W/O Amit vs State Of Rajasthan (2024:Rj-Jp:7281)
2024 Latest Caselaw 1089 Raj/2

Rajasthan High Court

Smt. Kajal Devi W/O Amit vs State Of Rajasthan (2024:Rj-Jp:7281) on 13 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7281]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1607/2024

Smt. Kajal Devi W/o Amit, Aged About 25 Years,
R/o    Village      Keshwana         Police      Station     Kotputali
District Kotputali Bahrod At Present R/o Kachchi
Basti, Jamdoli, Police Station Kanota, Jaipur. (At
Present Confined In Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

13/02/2024

This bail application has been filed by the

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

bail in FIR No.36/2024 registered at Police Station

Kanota, District Jaipur City (East) for the offence(s)

under Section(s) 8/20 & 8/21 of NDPS Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and she has been

falsely implicated in this case. He further submits

that the alleged contraband recovered in the present

[2024:RJ-JP:7281] (2 of 2) [CRLMB-1607/2024]

case 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 recovery

of the alleged contraband in the present case 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 Smt. Kajal Devi W/o Amit shall

be released on bail, provided she 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 /09

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