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Sunil @ Anil vs State Of Rajasthan (2025:Rj-Jd:38747)
2025 Latest Caselaw 12558 Raj

Citation : 2025 Latest Caselaw 12558 Raj
Judgement Date : 29 August, 2025

Rajasthan High Court - Jodhpur

Sunil @ Anil vs State Of Rajasthan (2025:Rj-Jd:38747) on 29 August, 2025

Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
[2025:RJ-JD:38747]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
 S.B. Criminal Miscellaneous 2nd Bail Application No. 14772/2024

 Sunil @ Anu S/o Sh. Ramchandra, Aged About 24 Years, R/o W.
 No. 5,12 T.k. Tehsil And P.s Raisinghnagar, Dist Sriganganagar.
 (Presently Lodged At Sub Jail Raisinghnagar)
                                                                       ----Petitioner
                                        Versus
 State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)             :     Mr. DL Rawla
                                    Mr. Pravesh Kumar Rawla
                                    Mr. Jagdish Vishnoi
For Respondent(s)             :     Mr. Hathi Singh Jodha, PP


      HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
                                         Order

Reserved on 05/08/2025
Pronounced on 29/08/2025

01-           izkFkhZ&vfHk;qDr dh vksj ls tekur dk ;g f}rh; vkosnu i= vUrxZr
/kkjk 439 n.M izfØ;k lafgrk ¼483 ch-,u-,l-,l-½ iqfyl Fkkuk lestkdksBh] ftyk
Jhxaxkuxj esa ntZ izFke lwpuk fjiksVZ la[;k 65@2023] vijk/k vUrxZr /kkjk 8@21]
25] 29 ,u-Mh-ih-,l- ,DV ds ekeys esa tekur ij fjgk fd, tkus dh izkFkZuk ds
lkFk izLrqr gqvk gSA
02-           la{ksi esa ekeys ds rF; bl izdkj ls gSa fd fnukad 13-04-2023 dks
Fkkukf/kdkjh egkohj Lokeh] iqfyl Fkkuk lestk dksBh e; eqykteku rFkk ch,l,Q ds
lkFk la;qDr ukdkcanh ds nkSjku le; djhc 6%25 ,-,e- ij ;k mlds yxHkx okds
eq[; lM+d jk;flaguxj ls vuwix<+ ij 75 ,u ih dh rjQ ls fyad jksM+ ij
eksVjlkbZfdy jftLVªs'ku uacj RJ13JS0735 o nwljs eksVjlkbZfdy jftLVªs'ku uEcj
RJ13DS8241       ij lokj vfHk;qDr lqjsUnz mQZ lksuw ds lpSrU; vkf/kiR; ls 3
fdyksxzke eknd inkFkZ gSjksbZu] vfHk;qDr dqynhi flag mQZ lanhi ds vkf/kiR; ls 3
fdyksxzke eknd inkFkZ gSjksbZu] iqfur dktyk ls 3 fdyksxzke eknd inkFkZ gSjksbZu o
vfHk;qDr lqfuy ds }kjk lM+d fdukjs QSads x, fdV cSx ls 3 fdyksxzke eknd
inkFkZ gSjksbZu] 12 iSdsVksa esa dqy 12 fdyksxzke eknd inkFkZ gSjksbZu cSx esa fcuk fdlh
oS/k ykbZlsal ,oa ijfeV ds cjken fd;k x;kA mDr pkjksa vfHk;qDrx.k ds ikl mDr
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voS/k eknd inkFkZ gSjksbZu dks vius lpSrU; vkf/kiR; esa j[krs gq, ifjogu fd;s
tkus ckcr dksbZ oS+| ykbZlsal@vuqKki= ugha Fkk] ftl ij mDr vfHk;qDrx.k lqjsUnz
mQZ lksuw] dqynhi mQZ lanhi] iqfur dktyk dks ekSdk ij fxjQ~rkj djds mDr
nksuksa eksVjlkbZdyksa dks dCtk iqfyl esa ysdj mDr cjken'kqnk voS/k gSjksbZu ekSdk ij
lhy eksgj fd;k tkdj ekSdk ij cjkenxh dh ekdwy dk;Zokgh dh xbZA nkSjkus
iqNrkN vfHk;qDr us crk;k fd cjken'kqnk mDr voS/k gSjksbZu ikfdLrku ckMZj ikj ls
Ø; dj jktLFkku esa foØ; fd;k tkuk Fkk] bR;kfnA mDr QnZ cjkenxh ds vk/kkj
ij iqfyl Fkkuk lestkdksBh esa izFke lwpuk fjiksVZ la- 65@2023 vijk/k vUrxZr /kkjk
08@21] 25 ,u-Mh-ih-,l- ,DV esa ntZ dh xbZA ckn vuqla/kku vfHk;qDrx.k lquhy
mQZ vuw] lqjsUnz mQZ lksuw] dqynhi flag mQZ lanhi mQZ lejthr flag] iquhr
dktyk o lanhi lgkj.k ds fo:) /kkjk 08@21] 25] 29 ,u-Mh-ih-,l- ,DV ds rgr
vijk/k izekf.kr ik;s tkus ij mDRk /kkjk esa vkjksi i= U;k;ky; esa is'k fd;k x;kA

03-          cgl tekur vkosnu lquh rFkk miyC/k vfHkys[k dk voyksdu fd;kA

04-          izkFkhZ&vfHk;qDr ds ;ksX; vf/koDrk dh vksj ls ;g rdZ izLrqr fd;k fd
bl ekeys esa izFke tekur dk izkFkZuk&i= fnukad 21-03-2024 dks vuqla/kku
vf/kdkjh ds c;ku ds i'pkr iqu% tekur vkosnu is'k djus dh Lora=rk ds lkFk
tfj;s fon~MªkWoy [kkfjt fd;k x;k FkkA rRi'pkr bl ekeys esa vuqla/kku vf/kdkjh
ds c;ku gks pqds gSaA bl ekeys esa izkFkhZ&vfHk;qDr dks >wBk Qalk;k x;k gSA
izkFkhZ&vfHk;qDr dks ekSds ls fxjQ~rkj ugha fd;k x;k] ckn esa izkFkhZ&vfHk;qDr dks
fxjQ~rkj fd;k x;kA rRi'pkr dksbZ cjkenxh izkFkhZ&vfHk;qDr ls ugha gqbZ gSA iwoZ esa
izkFkhZ&vfHk;qDr ds fo:) dksbZ vU; eqdnek ,u-Mh-ih-,l- ,DV dk yafcr ugha gSA
rQ~rh'k esa izkFkhZ&vfHk;qDr dk lEidZ fnO; xgyksr mQZ fnIiw mQZ nhi ls gksuk
vuqla/kku esa ik;k x;k gSA lgvfHk;qDrx.k ls dksbZ eksckby lEidZ gksuk ugha ik;k
x;k gS vkSj izkFkhZ&vfHk;qDr ds eksckbZy uEcj ls dkmaVj ikVZ ¼ikfdLrku ds fdlh
rLdj½ ls ckr gksus ds rF; vUos"k.k esa ugha vk;s gSaA bl ekeys esa lgvfHk;qDr
lanhi lgkj.k dh tekur fnukad 12-01-2024 dks gks pqdh gS vkSj izkFkhZ&vfHk;qDr ls
dksbZ cjkenxh bl ekeys esa ugha gqbZ gSA rFkkdfFkr eksVjlkbZfdy tks
lgvfHk;qDrx.k ls cjken gqbZ gS] og izkFkhZ&vfHk;qDr ds uke ls iathd`r ugha gSA
izkFkhZ&vfHk;qDr nks lky ls iqfyl o U;kf;d vfHkj{kk esa py jgk gSA vr% bl vk/kkj
ij izkFkhZ&vfHk;qDr dks tekur ij fjgk fd, tkus dk fuosnu fd;kA
05-          blds foijhr ;ksX; yksd vfHk;kstd us mDr tekur vkosnu i= dk
l[r fojks/k djrs gq, ;g rdZ izLrqr fd;k fd izkFkhZ&vfHk;qDr ekSds ij iSdsV
QSddj Hkkx x;k Fkk rFkk eksckby yksds'ku ?kVukLFky ij izkFkhZ&vfHk;qDr dh ikbZ
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xbZ gSA ;g okf.kfT;d ek=k dk ekeyk gSA /kkjk 37 ,u-Mh-ih-,l- ,DV ds izko/kku
ykxw gksus ls izkFkhZ&vfHk;qDr dk tekur dk izkFkZuk&i= [kkfjt fd, tkus dk
fuosnu fd;kA

06-          eSaus mi;qZDr rdkZsa ij euu fd;k rFkk i=koyh dk voyksdu fd;kA
bl ekeys esa izkFkhZ&vfHk;qDr o lgvfHk;qDrx.k ls dqy 12 fdyks eknd inkFkZ
gSjksbZu dh cjkenxh gksus dk vkjksi vuqla/kku esa ik;k x;k gSA bl ekeys esa /kkjk 37
,u-Mh-ih-,l- ,DV ds izko/kku ykxw gksrs gSaA ,slh voLFkk esa bl ekeys esa loZizFke
/kkjk 37 ,uMhih,l ,DV ds izko/kku vkSj ekuuh; mPpre U;k;ky; ds U;kf;d
n`"Vkarksa dk mYys[k bl ekeys esa fd;k tkuk U;k;ksfpr gSA /kkjk 37 ¼1½¼ch½ ,u-Mh-
ih-,l- ,DV esa fuEukuqlkj izko/kku fd;k x;k gS fd%&

               "37. Offences to be cognizable and nonbailable.--
               (1) Notwithstanding anything contained in the
               Code of Criminal Procedure, 1973 (2 of 1974),
               --
                     (a)    ------
                     (b)      no person accused of an offence

punishable for [offences under Section 19 or Section 24 or Section 27A and also for offences involving commercial quantity] shall be released on bail or on his own bond unless--

(i) the Public Prosecutor has been given an opportunity to oppose the application for such release, and

(ii) where the Public Prosecutor opposes the application, the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail."

07- ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkarksa Hkkjr la?k cuke jkeleq> o vU; 1999 ¼9½ ,l-lh-lh- 429] Union of India Vs Rattan Mallik @ Habul 2009 ¼2½ ,l-lh-lh- 624] Hkkjr la?k cuke fu;ktqnhu] ,l- ds- ,oa vU; 2018 ¼13½ ,l-lh-lh- 738 o State of Kerala Vs Rajesh ¼2020½ 12 ,l-lh-lh- 122 esa /kkjk 37 ,u-Mh-ih-,l- ,DV dh O;k[;k dh xbZ gS vkSj ;g Li"V fd;k x;k gS fd /kkjk 37 ¼1½¼ch½¼ii½ esa tks viokn fn, x, gSa] mlds fy, fjtuscy xzkm.M gksuk vko';d gSA mlh voLFkk esa tekur ij fjgk fd;k tk ldrk gS vU;Fkk tekur ij fjgk ugha fd;k tk ldrkA

08- mDr U;kf;d n`"Vkrksa ds vykok ekuuh; mPpre U;k;ky; ds rhu ekuuh; U;k;kf/kifrx.k dh ihB ds fu.kZ; Narcotics Control Bureau Versus

[2025:RJ-JD:38747] (4 of 9) [CRLMB-14772/2024]

Mohit Aggarwal, AIR 2022 S.C. 3444 ds ekeys esa ekuuh; mPpre U;k;ky; ds iwoZ ds rhu ekuuh; U;k;kf/kifrx.k dh ihB ds fu.kZ; Collector of Customs, New Delhi Vs. Ahmadalieva Nodir (2004) 3 SCC 549 o ekuuh; mPpre U;k;ky; ds State of Kerala Vs Rajesh (2020)12 SCC 122 ij fopkj djrs gq, iSjk la[;k 11] 14] 15 o 18 esa fuEukuqlkj mfYyf[kr fd;k x;k gS %& "11. It is evident from a plain reading of the non-obstante clause inserted in sub-section (1) and the conditions imposed in sub-section (2) of Section 37 that there are certain restrictions placed on the power of the Court when granting bail to a person accused of having committed an offence under the NDPS Act. Not only are the limitations imposed under Section 439 of the Criminal Procedure Code, 1973 to be kept in mind, the restrictions placed under clause (b) of sub-section (1) of Section 37 are also to be factored in. The conditions imposed in subsection (1) of Section 37 is that (i) the Public Prosecutor ought to be given an opportunity to oppose the application moved by an accused person for release and (ii) if such an application is opposed, then the Court must be satisfied that there are reasonable grounds for believing that the person accused is not guilty of such an offence. Additionally, the Court must be satisfied that the accused person is unlikely to commit any offence while on bail.

14. To sum up, the expression "reasonable grounds" used in clause (b) of Sub-Section (1) of Section 37 would mean credible, plausible and grounds for the Court to believe that the accused person is not guilty of the alleged offence. For arriving at any such conclusion, such facts and circumstances must exist in a case that can persuade the Court to believe that the accused person would not have committed such an offence. Dove-tailed with the aforesaid satisfaction is an additional consideration that the accused person is unlikely to commit any offence while on bail.

15. We may clarify that at the stage of examining an application for bail in the context of the Section 37 of the Act, the Court is not required to record a finding that the accused person is not guilty. The Court is also not expected to weigh the evidence for arriving at a finding as to whether the accused has committed an offence under the NDPS Act or

[2025:RJ-JD:38747] (5 of 9) [CRLMB-14772/2024]

not. The entire exercise that the Court is expected to undertake at this stage is for the limited purpose of releasing him on bail. Thus, the focus is on the availability of reasonable grounds for believing that the accused is not guilty of the offences that he has been charged with and he is unlikely to commit an offence under the Act while on bail.

18. In our opinion the narrow parameters of bail available under Section 37 of the Act, have not been satisfied in the facts of the instant case. At this stage, it is not safe to conclude that the respondent has successfully demonstrated that there are reasonable grounds to believe that he is not guilty of the offence alleged against him, for him to have been admitted to bail. "The length of the period of his custody or the fact that the charge-sheet has been filed and the trial has commenced are by themselves not considerations that can be treated as persuasive grounds for granting relief to the respondent under Section 37 of the NDPS Act."

09- blh izdkj ekuuh; mPpre U;k;ky; }kjk Union of India Versus Ajay Kumar Singh alias Pappu, Criminal Appeal No. 952 of 2023 Decided on March 28, 2023 [2023] 2 Supreme 755 esa Hkh /kkjk 37 ,u-Mh-ih-,l- ,DV ds izko/kkuksa ij fopkj djrs vihy Lohdkj dh xbZ vkSj iSjk la[;k 14] 16 o 17 esa fuEukuqlkj mfYyf[kr fd;k x;k %& "14. This apart, it is noticed that the High Court, in passing the impugned order of bail, had lost sight of Section 37 of the NDPS Act, which, inter alia, provides that no person accused of an offence involving commercial quantity shall be released on bail unless the twin conditions laid down therein are satisfied, namely, (i) the public prosecutor has been given an opportunity to oppose the bail application; and (ii) the court is satisfied that there are reasonable grounds for believing that he is not guilty of such an offence and that he is not likely to commit any such offence while on bail.

16. In view of the above provisions, it is implicit that no person accused of an offence involving trade in commercial quantity of narcotics is liable to be released on bail unless the court is satisfied that there are reasonable grounds for believing that he is not guilty of such an offence

[2025:RJ-JD:38747] (6 of 9) [CRLMB-14772/2024]

and that he is not likely to commit any offence while on bail.

17. The quantity of "ganja" recovered is admittedly of commercial quantity. The High Court has not recorded any finding that the respondent-accused is not prima facie guilty of the offence alleged and that he is not likely to commit the same offence when enlarged on bail rather his antecedents are indicative that he is a regular offender. In the absence of recording of such satisfaction by the court, we are of the opinion that the High Court manifestly erred in enlarging the respondent-accused on bail." 10- ekuuh; mPpre U;k;ky; }kjk vius uohure U;kf;d n`"Vkar STATE By The Inspector Of Police Vs. B. Ramu Criminal Appeal No. 801 OF 2024 Date of Judgment February 12, 2024. [2024] 0 Supreme (SC) 130 ds ekeys esa Hkh /kkjk 37 ,u-Mh-ih-,l- ,DV dh /kkjk ij fopkj djrs gq, enzkl mPp U;k;ky; dh ,dyihB }kjk ,u-Mh-ih-,l- ,DV ds ekeys esa varxZr /kkjk 438 lhvkj-ih-lh- vfxze tekur ij fjgk djus ds vkns'k ds fo:) vihy Lohdkj djrs gq, iSjk la[;k 9] 11 o 12 esa fuEukuqlkj mfYyf[kr fd;k x;k gS %& "9. A plain reading of statutory provision makes it abundantly clear that in the event, the Public Prosecutor opposes the prayer for bail either regular or anticipatory, as the case may be, the Court would have to record a satisfaction that there are grounds for believing that the accused is not guilty of the offence alleged and that he is not likely to commit any offence while on bail.

11. In case of recovery of such a huge quantity of narcotic substance, the Courts should be slow in granting even regular bail to the accused what to talk of anticipatory bail more so when the accused is alleged to be having criminal antecedents.

12. For entertaining a prayer for bail in a case involving recovery of commercial quantity of narcotic drug or psychotropic substance, the Court would have to mandatorily record the satisfaction in terms of the rider contained in Section 37 of the NDPS Act."

11- ekuuh; mPpre U;k;ky; }kjk Satender Kumar Antil Vs. CBI & Anr AIR 2022 SC 3386 esa ekuuh; mPpre U;k;ky; ds iwoZ ds U;kf;d n`"Vkar Union of India Vs. K.A. Najeeb, (2021) 3 SCC 713 o Supreme

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Court Legal Aid Committee Vs. Union of India (1994) 6 SCC 731 ds vk/kkj ij fofHkUu dSVsxjht ds vijk/kksa ds laca/k esa /kkjk 436, lhvkj-ih-lh- ds izko/kkuksa ij fopkj fd;k x;k vkSj dSVsxjh ^lh* Lis'ky ,DV tSls NDPS (S.37), PMLA (S.45), UAPA (S.43D(5), Companies Act, 212(6), vkfn ekeyksa ds laca/k esa iSjk la[;k 64 esa fuEukuqlkj foospu fd;k x;k gS %& "64. Now we shall come to category (C). We do not wish to deal with individual enactments as each special Act has got an objective behind it, followed by the rigor imposed. The general principle governing delay would apply to these categories also. To make it clear, the provision contained in Section 436A of the Code would apply to the Special Acts also in the absence of any specific provision. For example, the rigor as provided under Section 37 of the NDPS Act would not come in the way in such a case as we are dealing with the liberty of a person. We do feel that more the rigor, the quicker the adjudication ought to be. After all, in these types of cases number of witnesses would be very less and there may not be any justification for prolonging the trial. Perhaps there is a need to comply with the directions of this Court to expedite the process and also a stricter compliance of Section 309 of the Code."

12- mDr U;kf;d n`"Vkar ds i'pkr ekuuh; mPpre U;k;ky; }kjk Mohd. Muslim alias Hussain Versus State (NCT of Delhi) Criminal Appeal No. 943 of 2023 Date of Judgment 28-03-2023 (AIR 2023 (SC) 1648) ds ekeys esa vfHk;qDr tks fd 23 o"kZ dh vk;q dk fxjQ~rkjh ds le; Fkk] vkSj fnukad 28-09-2015 dks 4 eqfYteksa] ftlesa ls ,d furs'k ,dk Hkh Fkk] ls xkatk dh cjkenxh gqbZ Fkh vkSj ;kph dks furs'k ,dk ds c;ku ds vk/kkj ij fxjQ~rkj fd;k x;k Fkk] bl vk/kkj ij 7 o"kZ 4 ekg dh U;kf;d vfHkj{kk dh vof/k gksus vkSj 30 xokgksa ds c;ku gksus o 34 xokgksa ds c;ku gksuk 'ks"k ekuk x;k vkSj lrsUnz dqekj vafry okys ekeys ij fopkj djrs gq, /kkjk 436, lhvkj-ih-lh- ds izko/kku ,u-Mh-ih-,l- ,DV ds ekeys esa ykxw gksuk ekurs gq, tekur ij fjgk fd;k x;kA

13- iwoZ esa mfYyf[kr ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkarksa ds ifjis{; esa /kkjk 37 ¼1½¼ch½ ds rgr ;ksX; yksd vfHk;kstd }kjk tekur dk fojks/k djus dh lwjr esa tekur ds izkFkZuk&i= ij fopkj djrs gq, U;k;ky; vkjksih O;fDr dks rHkh tekur ns ldrk gS tc og larq"V gks fd ;g fo'okl djus ds fy, mfpr

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vk/kkj gSa fd og bl rjg ds vijk/k dk nks"kh ugha gS vkSj tekur ij jgrs gq,] mlds }kjk dksbZ vijk/k djus dh laHkkouk ugha gSA ;s nksuksa 'krsZa iwjh ugha gksus ij tekur ij fjgk ugha fd;k tk ldrkA bl vk/kkj ij fd vfHk;qDr ds fo:) pkyku is'k gks pqdk gS ;k vfHk;qDr dkQh le; ls U;kf;d vfHkj{kk esa py jgk gS] vfHk;qDr tekur dk ykHk izkIr djus dk vf/kdkjh ugha gSA ijarq ekuuh; mPpre U;k;ky; ds lrsUnz dqekj vafry okys ekeys ds vk/kkj ij /kkjk 436, lhvkj-ih-lh- ds izko/kku izdj.k esa ykxw gksus dh voLFkk esa tekur ij fjgk fd;s tkus ij fopkj fd;k tk ldrk gSA /kkjk 37 ,u-Mh-ih-,l- ,DV esa gh ;g vafdr fd;k x;k gS fd /kkjk 19] ;k /kkjk 24 ;k /kkjk 27, ds lacaf/kr vijk/k o ,sls ekeys] ftlesa okf.kfT;d ek=k ds vkfVZdy cjken gq, gSa] mu ekeyksa esa /kkjk 37 ¼1½ ¼ch½ ,u-Mh- ih-,l- ,DV ds izko/kku ykxw gksaxsA 14- vr% iwoZ esa of.kZr fof/kd fLFkfr dks en~nsutj j[krs gq, gLrxr ekeys ij fopkj fd;k x;kA gLrxr ekeys esa ;kph dh vksj ls /kkjk 436, lhvkj-ih-lh- ds eqrkfcd tekur dh izkFkZuk ugha dh xbZA 15- bl ekeys esa loZizFke /kkjk 37 ¼1½¼ch½ ,u-Mh-ih-,l- ,DV ds izko/kkukuqlkj bl ekeys esa tks rF; gS] ml ij fopkj fd;k tk jgk gSA izdj.k ds rF;ksa ls vxj ;g fo'okl djus ds fy, mfpr vk/kkj gS fd vfHk;qDr bl rjg ds vijk/k dk nks"kh ugha gS] ml voLFkk esa gh tekur ij fjgk fd;k tk ldrk gSA bl ekeys esa ,d= dh xbZ lk{; ds eqrkfcd lgvfHk;qDrx.k dqynhi flag mQZ lanhi] lqjsUnz mQZ lksuw] iqfur dktyk o izkFkhZ&vfHk;qDr lqfuy mQZ vuw dk nks eksVjlkbZfdy ij tk jgs gksuk vkSj Fkkukf/kdkjh }kjk gkFk ls :dus dk b'kkjk djus ij nksuksa eksVjlkbZfdy pkyd ukdkcanh ns[kdj nksuksa eksVjlkbZfdy dks eq[; lM+d vuwix<+ ls jk;flaguxj dh rjQ Hkxk ys x,A nksuksa eksVjlkbZfdy ij cSBs pkjksa O;fDr;ksa ds ihNs ihB ij ,d&,d fdV cSx Vaxk gqvk Fkk] ihNk fd;k tkus ij ,d eksVjlkbZfdy pkyd dks eksVjlkbZfdy ds ikl gh idM+ fy;kA ,d O;fDr xsgwa ds [ksr esa Nqis gq, dks idMk vkSj ,d eksVjlkbZfdy pkyd o pkyd ds ihNs cSBs O;fDr eksVjlkbZfdy dks iVddj ihNs cSBk O;fDr xsgwa dh Qly esa Nqi x;k vkSj pkyd viuh ihB ij Vaxs fdV cSx lM+d ds fdukjs QSd xsgwa ds [ksr dh rjQ Hkkx x;kA bl ekeys esa Hkkxus okyk O;fDr izkFkhZ&vfHk;qDr gksuk lgvfHk;qDr }kjk vuqla/kku vf/kdkjh dks crk;k x;k vkSj ftl eksVjlkbZfdy dks izkFkhZ&vfHk;qDr }kjk pyk jgs gksuk ik;k x;k] og eksVjlkbZfdy RJ13DS8241 gksuk ikbZ xbZ vkSj izkFkhZ&vfHk;qDr dks fxjQ~rkj djus ij nQk 27 dh lwpuk ds vk/kkj ij bl okgu dh ewy vkj-lh- chek o ih-;w-lh- lfVZfQdsV dh cjkenxh vius ?kj ls djokbZ xbZA

[2025:RJ-JD:38747] (9 of 9) [CRLMB-14772/2024]

16- dsoy ek= bl vk/kkj ij fd eksVjlkbZfdy dh vkj-lh- izkFkhZ&vfHk;qDr ds firk ds uke ls gS] bl LVst ij dksbZ ykHk izkIr djus dk izkFkhZ&vfHk;qDr vf/kdkjh ugha gSA iqfyl }kjk tCr fd, x, eksckby dh dkWy yksds'ku ds eqrkfcd ?kVukLFky ij izkFkhZ&vfHk;qDr dk eksckby gksuk ik;k x;k gSA bl LVst ij bl vk/kkj ij fd fxjQ~rkjh ds ckn dksbZ cjkenxh ugha gqbZ] izkFkhZ&vfHk;qDr vijk/k esa lafyIr ugha gks] ,slk ugha ekuk tk ldrkA ekSds ij iSdsV QSaddj Hkkxus dk vkjksi izkFkhZ&vfHk;qDr ij gS vkSj tks iSdsV izkFkhZ&vfHk;qDr QSaddj Hkkxk] mlesa 3 fdyks gSjksbZu cjken gksuk iqfyl }kjk crk;k x;k vkSj lgvfHk;qDr ls Hkh izR;sd ls 3&3 fdyks gSjksbZu dh cjkenxh gksuk bl ekeys esa dqy 12 fdyks gSjksbZu dh cjkenxh dk okf.kfT;d ek=k dk xaHkhj izd`fr dk ekeyk gS vkSj iqfyl o ch-,l-,Q- ds la;qDr vfHk;ku ds nkSjku ekSds ij ukdkcanh dh xbZ Fkh] ml njE;ku eksVjlkbZfdy NksM+dj dV~Vk QSaddj izkFkhZ&vfHk;qDr dk Hkkxuk] bl ekeys esa crk;k x;k gSA 17- ,sls gkykr esa ;g ,slk ekeyk ugha gS fd ftlesa izFken`"V;k gh ;g ekuk tk lds fd izkFkhZ&vfHk;qDr bl rjg ds vijk/k esa lafyIr u gks vkSj tekur ij fjgk dj fn, tkus ij Hkfo"; esa bl izdkj ds vijk/k dkfjr djus dh laHkkouk u gksA bl ekeys esa /kkjk 37 ,u-Mh-ih-,l- ,DV ds izko/kku Li"V rkSj ij ykxw gksrs gSaA bl ekeys esa viokfnr ifjLFkfr;ka fo|eku u gksus ls izkFkhZ&vfHk;qDr tekur dk ykHk izkIr djus dk vf/kdkjh ugha gSA izkFkhZ&vfHk;qDr dk ekeyk lgvfHk;qDr lanhi lgkj.k ls fHkUu gSA lgvfHk;qDr lanhi lgkj.k dh tekur /kkjk 37 ,u-Mh- ih-,l- ,DV dh viokfnr ifjfLFkfr;ka fo|eku gksus ls yh xbZ FkhA ftldk dksbZ ykHk izkIr djus dk izkFkhZ&vfHk;qDr vf/kdkjh ugha gSA 18- vr% izkFkhZ&vfHk;qDr lqfuy mQZ vuq dh vksj ls izLrqr f}rh; tekur dk vkosnu&i= vUrxZr /kkjk 439 lh-vkj-ih-lh- ¼483 ch-,u-,l-,l-½ [kkfjt fd;k tkrk gSA

(YOGENDRA KUMAR PUROHIT),J 3-mayank/-

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