Bhagwan Singh@bablu vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.363/2020 registered

at Police Station Aklera, District Jhalawar for the offence under Section(s) 8/21 & 8/29 of N.D.P.S. Act.

It is contended by learned counsel for the petitioner that he has falsely been implicated inasmuch as he was not present at the place of incident. He

submits that the petitioner is in custody since 24.10.2020, investigation as against him is complete, he has no criminal antecedents, co-accused persons

namely Rambilas @ Maulak, Sudhir Joshi & Poorshingh @ Nanuram have already been extended benefit of bail by this Court and prays for his

release on bail.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, his length of custody,

absence of criminal antecedents and release of co-accused persons on bail by this Court; but, without expressing any opinion on the merits of the case,

this court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Bhagwan Singh@bablu S/o Purilal Tanwar shall be released on

bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond

in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.