Neeraj S/O Shivdayal vs State Of Rajasthan (2024:Rj-Jp:41570)
2024 Latest Caselaw 5601 Raj/2

Rajasthan High Court

Neeraj S/O Shivdayal vs State Of Rajasthan (2024:Rj-Jp:41570) on 30 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41570]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11430/2024

Neeraj S/o Shivdayal, R/o Near Bairwa Basti, Seva,
Police    Station      Vajirpur,      District      Gangapur      City
(Rajasthan) (At Present Confined In District Jail
Karauli, District Karauli).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar Paliwal, Adv.

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

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

30/09/2024

This bail application has been filed by the

petitioner under Section 483 of B.N.S.S. seeking

regular bail in FIR No.107/2024 registered at Police

Station Kudgaon, 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

[2024:RJ-JP:41570] (2 of 2) [CRLMB-11430/2024]

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 charge

sheet has been filed and 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 483 of B.N.S.S. is allowed and it is ordered

that accused-petitioner Neeraj S/o Shivdayal 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 /308

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