Vijendra S/O Shri Mukesh vs State Of Rajasthan (2024:Rj-Jp:13762)
2024 Latest Caselaw 2104 Raj/2

Rajasthan High Court

Vijendra S/O Shri Mukesh vs State Of Rajasthan (2024:Rj-Jp:13762) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13762]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3323/2024

Vijendra S/o Shri Mukesh, R/o Village Nasirada,
Tehsil Deoli, District Tonk Rajasthan. (Presently
Confined In Central Jail At Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Narsi Prasad Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

19/03/2024

This bail application has been filed by the

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

bail in FIR No.193/2024 registered at Police Station

Sanganer Sadar, District Jaipur City (South) for the

offence(s) under Section(s) 8/20 of NDPS Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he 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 the

[2024:RJ-JP:13762] (2 of 2) [CRLMB-3323/2024]

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 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 Vijendra S/o Shri Mukesh 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

YOGESH KUMAR /278

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