Sunil Jabdoliya S/O Ramphool vs The State Of Rajasthan ...
2024 Latest Caselaw 743 Raj/2

Rajasthan High Court

Sunil Jabdoliya S/O Ramphool vs The State Of Rajasthan ... on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5405]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             792/2024

Jeetram Choudhary S/o Pradhan Choudhary, Aged
About 23 Years, R/o Village Rajpurabaas, Police
Station Pachwar, District Tonk. (Accused Petitioner
Is In Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Sunil Jabdoliya S/o Ramphool, Aged About 24 Years, R/o Village Agarpura Sirohi, Tehsil And Police Station Niwai, Distict Tonk (Raj.) (At Present In Central Jail, Jaipur).

----Petitioner Versus The State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Amitabh Vijaywargia, Adv., with Mr. Balveer Sheshama, Adv.

For                      : Mr. Sher Singh Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 01/02/2024

These bail applications have been filed by

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

[2024:RJ-JP:5405] (2 of 3) [CRLMB-792/2024]

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

Shyam Nagar, District Jaipur City (South) for the

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

Learned counsel for the petitioner submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that the alleged contraband recovered in these cases

is less than commercial quantity. He also submits

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases and the fact that

recovery of alleged contraband in these cases is less

than commercial quantity, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

Section 439 Cr.P.C. are allowed and it is ordered that

accused-petitioners 1.Jeetram Choudhary S/o

Pradhan Choudhary & 2.Sunil Jabdoliya S/o

Ramphool shall be released on bail, provided each

[2024:RJ-JP:5405] (3 of 3) [CRLMB-792/2024]

of them 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 petitioners shall appear before that

Court on all subsequent dates of hearing and as and

when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /88 & 89

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