Sarita Sansi W/O Late Sh. Kiran Kumar vs The State Of Rajasthan ...
2024 Latest Caselaw 454 Raj/2

Rajasthan High Court

Sarita Sansi W/O Late Sh. Kiran Kumar vs The State Of Rajasthan ... on 23 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3824]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            15104/2023

Sarita Sansi W/o Late Sh. Kiran Kumar, Aged About
33 Years, R/o Village Bhinai, Police Station Bhinai,
Tehsil Kekri, District Kekri, Presently Shiv Vatika
Colony, Choudhary Market, Riico Area Bagru, Police
Station Bagru, District Jaipur. (At Present Lodged In
Central Jail, Jaipur)
                                                         ----Petitioner
                                Versus
1.      The State Of Rajasthan, Through PP
2.      Harish Chandra Solanki S/o Sh. Aadaram,
        Aged About 39 Years, R/o Bagra, Jalore,
        Rajasthan. Presently Posted As S.h.o. Police
        Station Bagru, Jaipur (West).
                                                   ----Respondents

For Petitioner(s) : Mr. Vivek Goyal, Adv.

For                      : Mr. Mangal Singh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

23/01/2024

This bail application has been filed by the

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

bail in FIR No.504/2023 registered at Police Station

Bagru, District Jaipur (West) for the offence(s) under

Section(s) 8/21 of NDPS Act.

[2024:RJ-JP:3824] (2 of 3) [CRLMB-15104/2023]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and she has been

falsely implicated in this case. Learned counsel

further submits that the alleged contraband

recovered in the present case is less than commercial

quantity. Learned counsel also submits that charge-

sheet has already been filed, 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, 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 Sarita Sansi W/o Late Sh.

Kiran Kumar shall be released on bail, provided she

furnishes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each

[2024:RJ-JP:3824] (3 of 3) [CRLMB-15104/2023]

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 /56

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