Balvinder Singh vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R.

No.121/2020, Police Station Dudhwakhara, District Churu, registered for the offence under Section 8/15, 18 of N.D.P.S Act.

Heard and considered the arguments advanced by the learned counsel for the petitioner appearing through video conferencing and learned Public

Prosecutor present in person. Perused the material available on record.

Learned counsel for the petitioner stated that recovered contraband Doda Post weighing 14 Kg. is below commercial quantity; main accused has been

granted bail by learned trial Court. He further submits that trial will take time, therefore, benefit of bail may be granted to the accused-petitioner.

Per contra, learned Public Prosecutor requested to call for the case diary and antecedents of the accused-petitioner.

In reply, learned counsel for the petitioner stated at Bar, that no other case is pending against the accused-petitioner.

Having regard to the facts and circumstances of the case, particularly to the fact that recovered contraband is below commercial quantity and the

benefit of bail has already been granted to the main accused by learned trial Court, as mentioned above and further investigation and trial will take

sufficiently long time, therefore, 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 is allowed. It is ordered that the accused-petitioner Balvinder Singh S/o Sukhdev Singh, arrested in connection with

F.I.R. No.121/2020, Police Station Dudhwakhara, District Churu, shall be released on bail provided he furnishes a personal bond of Rs.1,00,000/- and

two sound and solvent sureties of Rs.50,000/- each to the satisfaction of the learned trial Court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.