Manohar 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 custody in connection with F.I.R.

No.69/2019, Police Station Badnor, District Bhilwara, for the offences under Sections 8/15 & 8/29 of N.D.P.S. Act.

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

Learned counsel for the petitioner submits that no recovery has been affected from the petitioner. Learned counsel submits that the petitioner was

neither present on the spot nor any connectivity with the alleged contraband has been established except the statement of the co-accused persons in

this case. There is no call details between the present petitioner and the persons from whom the contraband has been recovered. The charge-sheet in

the case has been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without

expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, the present bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Manohar Singh S/o Shri Bholi

Ram shall be released on bail in connection with F.I.R. No.69/2019, Police Station Badnor, District Bhilwara provided he executes a personal bond in

a sum of Rs.1,00,000/-(Rupees: One Lac Only) with two sound and solvent sureties of Rs.50,000/-(Rupees: Fifty Thousand Only) each to the

satisfaction of the learned trial Court for his appearance before that Court on each and every date of hearing and whenever called upon to do so till

the completion of the trial.