Lakhan Singh S/O Shri Nahar Singh vs State Of Rajasthan (2024:Rj-Jp:3228)
2024 Latest Caselaw 390 Raj/2

Rajasthan High Court

Lakhan Singh S/O Shri Nahar Singh vs State Of Rajasthan (2024:Rj-Jp:3228) on 19 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3228]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             618/2024

Lakhan Singh S/o Shri Nahar Singh, R/o Puravai
Khada, P.s. Rudaval, District Bharatpur, At Present
Tenant At Ganeshpura, P.s. Lakheri, District Bundi,
Rajasthan. (At Present Confined At District Jail,
Bundi).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Its Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Bal Ram Vashisth, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 19/01/2024

This bail application has been filed by the

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

bail in FIR No.194/2023 registered at Police Station

Lakheri, District Bundi for the offence(s) under

Section(s) 8/20 & 8/29 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

[2024:RJ-JP:3228] (2 of 2) [CRLMB-618/2024]

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

alleged contraband recovered 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 Lakhan Singh S/o Shri Nahar

Singh 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 /03

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