Arjun Singh vs State Of Rajasthan

This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.14/2020 Police Station Osian, District Jodhpur for the offences under Sections 8/18, 8/25 & 8/29 of NDPS Act.

Mr. Bishnoi, learned counsel for the petitioner, submits that no recovery has been made from the petitioner and he has been implicated only on the basis of statement of main accused - Ashish, from whom 3 kg of opium was recovered.

It is argued that the charge-sheet has been filed and the petitioner is behind the bars for more than eight months.

Learned Public Prosecutor, while opposing the bail, submits that another case of like nature is pending against the petitioner. He was, however, not in a position to bring to the notice of the Court any other incriminating evidence, except the co-accused's statements.

Having regard to the facts and circumstances of the case and without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. The petitioner Arjun Singh S/o Shri Sajjan Singh, arrested in FIR No.14/2020 Police Station Osian, District Jodhpur shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- and two sureties of Rs.25,000/- each to the satisfaction of the trial Court.

Petitioner shall be required to appear before that Court on all dates of hearing and as and when called upon to do so.