Shivkesh S/O Shri Pappulal vs State Of Rajasthan (2024:Rj-Jp:37410)
2024 Latest Caselaw 5695 Raj/2

Rajasthan High Court

Shivkesh S/O Shri Pappulal vs State Of Rajasthan (2024:Rj-Jp:37410) on 5 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:37410]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10898/2024

Shivkesh S/o Shri Pappulal, Aged About 23 Years,
R/o Chaukeen Ka Pura, Tan Gurdaih, Police Station
Langra,      District      Karauli       (Raj.)       (The    Accused
Petitioner     Presently         Confined        In      District   Jail,
Karauli).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/09/2024

This bail application has been filed by the

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

bail in FIR No.318/2024 registered at Police Station

Kotwali Karauli, 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 the alleged contraband recovered form the

present case is less than commercial quantity. He

also submits that the accused-petitioner has been in

[2024:RJ-JP:37410] (2 of 2) [CRLMB-10898/2024]

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 the alleged contraband from 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 B.N.S.S. is allowed and it is ordered that

accused-petitioner Shivkesh S/o Shri Pappulal

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 /355

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