Laxmichand @ Bablu S/O Shri Sukalal vs State Of Rajasthan
2024 Latest Caselaw 6129 Raj/2

Rajasthan High Court

Laxmichand @ Bablu S/O Shri Sukalal vs State Of Rajasthan on 15 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:43231]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11162/2024

Laxmichand @ Bablu S/o Shri Sukalal, Aged About
31 Years, R/o Inayati, Police Station Sapotra,
District Karauli (Raj.). (The Accused Petitioner
Presently Confined In Jail, Karauli).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Rahul Sharma, Adv., with Ms. Chanchal, Adv. & Mr. Utkarsh Goyal, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 15/10/2024

This bail application has been filed by the

petitioner under Section 439 Cr.P.C./483 of B.N.S.S.

seeking regular bail in FIR No.67/2024 registered at

Police Station Karauli Sadar, District Karauli for the

offence(s) under Section(s) 8/21 & 8/29 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 charge sheet has been filed and the alleged

contraband recovered in the present case is less than

commercial quantity. He also submits that the

[2024:RJ-JP:43231] (2 of 2) [CRLMB-11162/2024]

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 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./483 of B.N.S.S. is allowed and it

is ordered that accused-petitioner Laxmichand @

Bablu S/o Shri Sukalal 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 /04-14.10.2024

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