Shivram Gurjar S/O Badri Lal Gurjar vs State Of Rajasthan (2024:Rj-Jp:22707)
2024 Latest Caselaw 3979 Raj/2

Rajasthan High Court

Shivram Gurjar S/O Badri Lal Gurjar vs State Of Rajasthan (2024:Rj-Jp:22707) on 14 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22707]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5669/2024

Shivram Gurjar S/o Badri Lal Gurjar, Aged About 40
Years,     R/o       Khedli     Ki     Dhani,       Dhera      District
Gangapurcity. (At Present Confined In Central Jail,
Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Krishna Singh, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 14/05/2024

This bail application has been filed by the

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

bail in FIR No.140/2024 registered at Police Station

Pratapnagar, District Jaipur City (East) 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

quantity. Learned counsel also submits that the

[2024:RJ-JP:22707] (2 of 2) [CRLMB-5669/2024]

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 Shivram Gurjar S/o Badri Lal

Gurjar 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 /20

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