Ram Singh S/O Ramprasad vs State Of Rajasthan (2024:Rj-Jp:8101)
2024 Latest Caselaw 1199 Raj/2

Rajasthan High Court

Ram Singh S/O Ramprasad vs State Of Rajasthan (2024:Rj-Jp:8101) on 16 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:8101]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             513/2024

Ram Singh S/o Ramprasad, Aged About 45 Years,
R/o    Batawada         Uncha       Police      Station      Chhabra,
District Baran (Raj.) (Accused Presently Confined At
Sub Jail Chhabra District Baran).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Bhim Singh Meena, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore GA-cum-AAG

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 16/02/2024

This bail application has been filed by the

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

bail in FIR No.543/2023 registered at Police Station

Chhabra, District Baran, for the offence(s) under

Section(s) 8/15 of the 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

matter is less than commercial quantity. Learned

counsel also submits that charge-sheet has already

[2024:RJ-JP:8101] (2 of 2) [CRLMB-513/2024]

been filed in the present matter, 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 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 Ram Singh S/o Ramprasad

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 YOGESH KUMAR /23

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