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Inderjeet @ Gaggu vs State Of Rajasthan

Rajasthan High Court · Decided on 6 August 2020 · Citation: (2020) 08 RAJ CK 0150

HON’BLE JUDGES
Vinit Kumar Mathur, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29 · Evidence Act, 1872 — Section 27
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 7929 Of 2020
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Judgment

6 paragraphs · 325 words

Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 266/2019, Police Station Padampur, District Sri Ganganagar for the offences under Sections 8/22 & 29 of the N.D.P.S. Act.

Heard learned counsel for the petitioner through video conferencing and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that except the statement of the co-accused recorded under Section 27 of the Indian Evidence Act, there is no other evidence against the present petitioner in this case. He further submits that the petitioner is not connected with the recovery of subject contraband medicines. He further submits that the charge-sheet in the case has been filed and the conclusion of trial will take sufficient long time. He, therefore, prays that the petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case , upon a consideration of the arguments advanced and considering the present situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court deems it just and proper to release the petitioner on bail.

Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner - Inderjeet @ Gaggu S/o Guri Ram arrested in connection with F.I.R. No. 266/2019, Police Station Padampur, District Sri Ganganagar shall be released on bail; provided he furnishes a personal bond of Rs.1,00,000/- (Rupees: One Lac Only) with two sureties of Rs.50,000/- (Rupees : Fifty Thousand Only) 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.