Dhanraj S/O Gambhir Mal vs The State Of Rajasthan ...
2024 Latest Caselaw 1201 Raj/2

Rajasthan High Court

Dhanraj S/O Gambhir Mal vs The State Of Rajasthan ... on 16 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:8140]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1332/2024

Dhanraj S/o Gambhir Mal, Aged About 37 Years,
R/o Village Deebru, Ps-Todaraisingh, District Tonk,
At Present House No. 45, Narayan Sagar, House, A
Block, Ps- Mansarovar, Jaipur (At Present Petitioner
Is Confined In Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Dinesh Pareek, Adv.

For                      : Mr. C.G. Chopra, P.P.
Respondent(s)

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.72/2024 registered at Police Station

Mansarovar, District Jaipur City (South) for the

offence(s) under Section(s) 8/20 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

[2024:RJ-JP:8140] (2 of 2) [CRLMB-1332/2024]

matter is less than commercial quantity. Learned

counsel 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 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 Dhanraj S/o Gambhir Mal 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 /37

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