Arjun Lal S/O Ganesh vs State Of Rajasthan (2024:Rj-Jp:15063)
2024 Latest Caselaw 2331 Raj/2

Rajasthan High Court

Arjun Lal S/O Ganesh vs State Of Rajasthan (2024:Rj-Jp:15063) on 28 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:15063]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            2750/2024

Arjun Lal S/o Ganesh, R/o Khedli Maafi, Police
Station Indargarh, District Bundi Raj. (At Confined
In District Jail Bundi Raj.)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Govind Lal Choudhary, Adv.

For                      : Mr. Ghan Shyam Singh
Respondent(s)              Rathore GA-cum-AAG
                           Mr. Yashwant Kankhedia, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 28/03/2024

This bail application has been filed by the

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

bail in FIR No.17/2024 registered at Police Station

Indargarh, District Bundi 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:15063] (2 of 2) [CRLMB-2750/2024]

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 Government Advocate-cum-Additional

Advocate General 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 Arjun Lal S/o Ganesh 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 /47

Powered by TCPDF (www.tcpdf.org)