Puran Goswami 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.143/2020 registered

at Police Station Shrinagar, District Ajmer for the offence under Section(s) 8/18 of NDPS Act and later on for the offence under Section(s) 8/18 &

8/29 of NDPS Act.

It is contended by learned counsel for the petitioner that he has falsely been implicated on the basis of statement of co- accused. He submitted that the

co-accused persons from whose possession the contraband was allegedly recovered, have been extended benefit of bail by this Court. He submitted

that the petitioner is in custody since 20.11.2020, investigation as against him is complete, he has no criminal antecedents and prayed 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 allegations 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 Puran Goswami S/o Shri Babugiri 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.