Deepak Kumar Sansi S/O Kishnaram Sansi vs State Of Rajasthan (2024:Rj-Jp:37418)
2024 Latest Caselaw 5699 Raj/2

Rajasthan High Court

Deepak Kumar Sansi S/O Kishnaram Sansi vs State Of Rajasthan (2024:Rj-Jp:37418) on 5 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:37418]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10908/2024

Deepak Kumar Sansi S/o Kishnaram Sansi, Aged
About 32 Years, R/o Village Govindgarh, Tehsil
Chomu, Police Station Givindgarh, Jaipur Rural,
Presently Plot No. 1, Salasar Vatika, Jhotwara
Industrial Area, Jaipur. (At Present Confined In
Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Umesh Dixit, 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.677/2024 registered at Police Station

Shipra Path, District Jaipur City (South) for the

offence(s) under Section(s) 8/20 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 from the

present case is less than commercial quantity. He

[2024:RJ-JP:37418] (2 of 2) [CRLMB-10908/2024]

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 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 Deepak Kumar Sansi S/o

Kishnaram Sansi 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 /358

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