Ramesh Kumar vs State, Through Pp

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.101/2019, Police Station Lalgarh Jattan, District Sri Ganganagar for the offences under Sections 8/22 & 8/29 of NDPS Act.

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

It is submitted by learned counsel for the petitioner that the drugs in question has not been recovered from the possession of the present petitioner. He

was not present at the time of recovery. He further submits that only there is a statement of the co-accused Bheemsen in the present case against the

present petitioner. 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.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail

application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Ramesh Kumar S/o Sh. Sahab Ram arrested in connection with

F.I.R. No. 101/2019, Police Station Lalgarh Jattan, 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.