Kalam vs The State of Rajasthan

Raghuvendra S. Rathore, J.

By the Court:

Heard learned Counsel for the accused petitioner.

It is submitted by the learned Counsel for the accused-petitioner that as per the prosecution case itself a small quantity of contraband is said to have been recovered from the accused. Further he has submitted that investigation is complete and challan has already been filed in this case. It has also been submitted that there is no other case of similar nature pending against the petitioner.

The aforesaid facts could not be controverted by the learned Public Prosecutor.

In view of the above and without expressing any opinion on the merits of the case, I deem it just and proper to enlarge the petitioner on bail. Consequently, the bail application is allowed.

It is directed that the accused-petitioner, namely, Kalam Son of Salam, by caste Musalman, Resident of Meat Market, Baran, Police Station Kotwali, Baran (Raj.), be released on bail u/s 439 Cr.P.C., in FIR No. 365/2010, Police Station Kotwali, Baran, for offence u/s 8/21 of the N.D.P.S. Act, provided he furnishes a personal bond in the sum of Rs. 50,000/- with two sureties of Rs. 25000/- each to the satisfaction of the trial court for his appearance on all subsequent dates of hearing and as and when called upon to do so. It is subject to the condition that the petitioner shall not commit any offence during the period of bail, failing which the order of bail passed today shall stand cancelled automatically without reference to the Court.