Prem Singh vs State Of Rajasthan

In wake of onslaught of COVID-19, the Lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 153/2020 of Police Station Borunda District Jodhpur for the offences punishable under

Section 8/15 NDPS Act, 1985. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the contraband in question is below commercial quantity and there is no previous antecedents of NDPS

case against the present petitioner.

Learned Public Prosecutor though opposes the bail application but is not in a position to refute the factual matrix of the case.

Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time

and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section

439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Prem Singh S/o Chattar Singh shall be

released on bail in connection with FIR No. 153/2020 Police Station Borunda District Jodhpur provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of 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.