Pawan Charan S/O Prithvidan Charan vs State Of Rajasthan (2024:Rj-Jp:21416)
2024 Latest Caselaw 3600 Raj/2

Rajasthan High Court

Pawan Charan S/O Prithvidan Charan vs State Of Rajasthan (2024:Rj-Jp:21416) on 7 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21416]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5384/2024

Pawan Charan S/o Prithvidan Charan, Aged About
34 Years, R/o 31G, Chunawad, Police Station
Chunawad, District Shri Ganganagar, At Present
Nanihal Gaon Chak Ramnagar, Police Station City
Muktser, District Muktsar,                Punjab         Hal   Kriyadar
Makan      Number         341,       Vijaywadi,          Kahtushyamji
Mandir Ke Samne Police Station Murlipura, Jaipur
(Presently Confined In Central Jail Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

For                      : Mr. Sanjeev Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 07/05/2024

This bail application has been filed by the

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

bail in FIR No.224/2024 registered at Police Station

Murlipura, District Jaipur (West) for the offence(s)

under Section(s) 8/21 of NDPS Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the amount of alleged contraband recovered in

[2024:RJ-JP:21416] (2 of 2) [CRLMB-5384/2024]

the present case is less than commercial quantity. He

also submits that 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 recovery

of the 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 Pawan Charan S/o Prithvidan

Charan 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 DANISH USMANI /15

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