Smt. Sunita @ Kali Sansi W/O Surendra ... vs State Of Rajasthan (2024:Rj-Jp:7822)
2024 Latest Caselaw 1146 Raj/2

Rajasthan High Court

Smt. Sunita @ Kali Sansi W/O Surendra ... vs State Of Rajasthan (2024:Rj-Jp:7822) on 15 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7822]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             990/2024

Smt. Sunita @ Kali Sansi W/o Surendra Alias
Dudyo, Aged About 45 Years, Resident Near Railway
Station, Sansi Basti, Bhagwan Ganj, Police Station
Clock Tower, Ajmer, At Present Sahsara Sansi Ka
Makan, Bhojpura Kacchi Basti, 22 Godam, Police
Station Ashok Nagar. (At Present Accused Confined
In Central Jail, Jaipur.)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

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

For                      : Mr. S.S. Mehla, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

15/02/2024

This bail application has been filed by the

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

bail in FIR No.18/2024 registered at Police Station

Ashok Nagar, District Jaipur City (South) for the

offence(s) under Section(s) 8/20, 8/21, 8/25 of

NDPS Act & 19/54 of the Rajasthan Excise Act.

[2024:RJ-JP:7822] (2 of 3) [CRLMB-990/2024]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and she has been

falsely implicated in this case. Learned counsel

further submits that the alleged contraband

recovered in the present case is less than commercial

quantity. Learned counsel also submits that charge-

sheet has already been filed, 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 the

recovery of 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. Sunita @ Kali Sansi W/o

Surendra Alias Dudyo 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

[2024:RJ-JP:7822] (3 of 3) [CRLMB-990/2024]

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

YOGESH KUMAR /69

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