Kaushal Singh Solanki S/O Santosh Singh vs State Of Rajasthan (2024:Rj-Jp:13564)
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Rajasthan High Court

Kaushal Singh Solanki S/O Santosh Singh vs State Of Rajasthan (2024:Rj-Jp:13564) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13564]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            2544/2024

Kaushal Singh Solanki S/o Santosh Singh, Aged
About 25 Years, R/o Village Susayat Kala, P.s.
Sansani, Distt. Aligarh, Uttar Pradesh Presently
Tenant House No. 275, Ashok Vihar, Jagatpura,
Pratap Nagar Jaipur. (At Present Accused-Petitioner
Confined In Central Jail Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

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

Pankaj Thakur S/o Nawab Singh, Aged About 28 Years, R/o Village Goda, Tehsil Java, P.s. Goda, Distt. Aligarh (U.p.) (Presently Confined In Central Jail At Jaipur).

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

For Petitioner(s) : Mr. Vijendra Yadav, Adv. & Mr. Anupam Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 19/03/2024

These bail applications have been filed by

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

[2024:RJ-JP:13564] (2 of 3) [CRLMB-2544/2024]

bail in FIR No.182/2024 registered at Police Station

Pratap Nagar (Jaipur City (East)), District Jaipur City

(East) for the offence(s) under Section(s) 8/20 of

NDPS Act.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

that the alleged contraband recovered in the present

cases is less than commercial quantity. They also

submit 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 the alleged contraband in present 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.Kaushal Singh Solanki S/o

[2024:RJ-JP:13564] (3 of 3) [CRLMB-2544/2024]

Santosh Singh & 2.Pankaj Thakur S/o Nawab

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 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 /181 & 182

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