Dharamveer S/O Late Shri Ramavtar vs State Of Rajasthan (2024:Rj-Jp:44737)
2024 Latest Caselaw 6223 Raj/2

Rajasthan High Court

Dharamveer S/O Late Shri Ramavtar vs State Of Rajasthan (2024:Rj-Jp:44737) on 24 October, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:44737]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

  S.B. Criminal Miscellaneous 3rd Bail Application No. 12599/2024
Dharamveer S/o Late Shri Ramavtar, Aged About 21 Years, R/o
Bhuri Bhadaj, Police Station Pragpura, District Kothputli-Behror,
Rajasthan. (Presently Confined In Sub Jail, Kothputli-Behror).
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Prashant Singhi
For Respondent(s)         :     Mr. Manvendra Singh Shekhawat, PP



                HON'BLE MR. JUSTICE SAMEER JAIN

                                     Order

24/10/2024

1. The instant bail application has been filed under Section 483

B.N.S.S. on behalf of accused-applicant. The accused-applicant

was arrested in connection with FIR No. 349/2023 registered at

Police Station Kothputli District Jaipur Rural for the offence(s)

under Sections 8/21, 8/22 of NDPS Act, 1985.

2. Learned counsel for the accused-applicant has submitted

that applicant is approximately of 20 years of age. The co-accused

assigned with specific role and from whom recovery was made,

has been enlarged on bail by Hon'ble Apex Court vide order dated

02.09.2024.

3. The said fact is not refuted by the learned counsel for State.

4. Considering the judgment passed by the Hon'ble Apex Court

in the case of co-accused dated 02.09.2024 in Special Leave to

Appeal (Crl.) No. 7514/2024 titled Sitaram vs. State of

Rajasthan, following the principles of judicial discipline, the

[2024:RJ-JP:44737] (2 of 2) [CRLMB-12599/2024]

overall facts and circumstances of the instant matter but without

commenting upon the merits and demerits of the case, this Court

deems it apposite to allow the instant application.

5. Accordingly, the third bail application under Section 483

B.N.S.S. is allowed and it is ordered that accused-applicant

Dharamveer S/o Late Shri Ramavtar shall be enlarged on bail

provided he furnishes a personal bond of Rs.50,000/- with two

sureties of Rs.25,000/- each to the satisfaction of learned trial

Judge for his appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(SAMEER JAIN),J

DEEPAK/3

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