Pukhraj S/O Shri Ghasilal @ Amar Singh vs State Of Rajasthan (2024:Rj-Jp:936)
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Rajasthan High Court

Pukhraj S/O Shri Ghasilal @ Amar Singh vs State Of Rajasthan (2024:Rj-Jp:936) on 8 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:936]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail Application No.
                            15141/2023

 Ramkishan S/o Shri Girdhari Lal, R/o Chhawani
 Ramchandrapura, Police Station Gumanpura Kota,
 Presently Ward No. 16, Gali No. 24 Carrier Point Ke
 Samne, Shiv Sagar Colony Kota Police Station
 Udyog Nagar Kota Rajasthan (At Present Confined
 In District Jail Bundi)
                                                         ----Petitioner
                                Versus
 1.      State Of Rajasthan, Through PP
 2.      Devesh Bhardwaj S/o Shri Mahaveer Prasad,
         Aged About 49 Years, R/o Hall Sho Keshoray
         Patan       Bundi      District        Bundi       Rajasthan
         Permanent Address Ambabari, Vidhayadhar
         Nagar Jaipur City.
                                                   ----Respondents

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

Pukhraj S/o Shri Ghasilal @ Amar Singh, Aged About 45 Years, R/o Village Gamachh, Police Station K Patan, District Bundi, Rajasthan. (At Present Accused In District Jail, Bundi)

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Shri Devesh Bhardwaj S/o Shri Mahaveer Prasad, Aged About 49 Years, R/o Amba Badi, P.s. Vidhyadhar Nagar, District Jaipur City, At Present Police Station Inspector (Sho), Police Station K. Patan, District Bundi.

----Respondents

[2024:RJ-JP:936] (2 of 3) [CRLMB-15141/2023]

For Petitioner(s) : Mr. Liyakat Ali, Adv.

Mr. Kartik Agarwal, Adv., for Mr. Tara Chand Sharma, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore, GA-cum-AAG,
                           assisted by
                           Mr. Babu Lal Nasuna, P.P.

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

08/01/2024

These bail applications have been filed by the

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

bail in FIR No. 358/2023 registered at Police Station

Keshoray Patan, District Bundi for the offence(s)

under Section(s) 8/20 & 8/29 NDPS Act.

Learned counsels for the petitioners submit that

the accused-petitioner(s) are innocent and they have

been falsely implicated in these cases. They further

submit that the amount of contraband involved in the

present matter is less than commercial quantity. The

accused-petitioner(s) have been in judicial custody

since long and the conclusion of the trial will take

long time, hence the petitioner(s) may be enlarged

on bail.

Learned Government Advocate-cum-Additional

Advocate Genenral appearing for the State has

opposed the bail application.

[2024:RJ-JP:936] (3 of 3) [CRLMB-15141/2023]

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioner(s) namely (1) Ramkishan S/o

Shri Girdhari Lal and (2) Pukhraj S/o Shri

Ghasilal @ Amar Singh shall be released on bail,

provided each 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 the petitioner(s) 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 /80-81

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