Jitendra @ Jeetu S/O Hemraj vs State Of Rajasthan (2024:Rj-Jp:7684)
2024 Latest Caselaw 1129 Raj/2

Rajasthan High Court

Jitendra @ Jeetu S/O Hemraj vs State Of Rajasthan (2024:Rj-Jp:7684) on 14 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7684]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            6205/2023

Jitendra @ Jeetu S/o Hemraj, Aged About 30 Years,
R/o    Bhatwada,         Tehsil     Mangrole,            Police   Station
Mangrole, District Baran (Raj.) (At Present Accused
Petitioner Confined In District Jail Baran)
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Pushpendra Pandey, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

14/02/2024

This bail application has been filed by the

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

bail in FIR No.108/2023 registered at Police Station

Mangrole, District Baran Rajasthan for the offence(s)

under Section(s) 8/20 & 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

that the alleged contraband recovered in the present

case is less than commercial quantity. He also

[2024:RJ-JP:7684] (2 of 2) [CRLMB-6205/2023]

submits that the accused-petitioner has been in

judicial custody since 25.04.2023 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 Jitendra @ Jeetu S/o Hemraj

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 /156

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