Abhishek Jawa S/O Late Gopal Jawa vs State Of Rajasthan (2024:Rj-Jp:21820)
2024 Latest Caselaw 3645 Raj/2

Rajasthan High Court

Abhishek Jawa S/O Late Gopal Jawa vs State Of Rajasthan (2024:Rj-Jp:21820) on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21820]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5335/2024

Abhishek Jawa S/o Late Gopal Jawa, Aged About 20
Years, R/o Dadabadi Balad Road, At Present Tenant
Bhawani Colony, Fatehpuriya, Beawar, P.s. Saket
Nagar, District Beawar. (At Present Confined In Sub
Jail Beawar).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Sharma, Adv.

For                      : Mr. M.K. Sheoran, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/05/2024

This bail application has been filed by the

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

bail in FIR No.126/2024 registered at Police Station

Beawar City, District Beawar 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. Learned counsel

further submits that the alleged contraband

recovered in the present case is less than commercial

[2024:RJ-JP:21820] (2 of 2) [CRLMB-5335/2024]

quantity. Learned counsel 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 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 Abhishek Jawa S/o Late Gopal

Jawa 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 /92

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