Dinesh Joshi S/O Hariprasad Joshi vs State Of Rajasthan (2024:Rj-Jp:5907)
2024 Latest Caselaw 842 Raj/2

Rajasthan High Court

Dinesh Joshi S/O Hariprasad Joshi vs State Of Rajasthan (2024:Rj-Jp:5907) on 5 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5907]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1297/2024

Dinesh Joshi S/o Hariprasad Joshi, R/o Ward No.
36, Kasba Laxmangarh, District Sikar (Rajasthan).
(At Present Accused Confined In District Jail, Sikar).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Amit Singh Shekhawat, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/02/2024

This bail application has been filed by the

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

bail in FIR No.198/2023 registered at Police Station

Laxmangarh (Sikar), District Sikar (Rajasthan) for

the offence(s) under Section(s) 8/15 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

submits that the accused-petitioner has been in

judicial custody since long, charge sheet has been

[2024:RJ-JP:5907] (2 of 2) [CRLMB-1297/2024]

filed 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 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 Dinesh Joshi S/o Hariprasad

Joshi 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 /59

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