Ramgopal @ Sanju vs State

In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all

concerned.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No.227/2020 of Police Station Sadulshahar, District Shriganganagar for the offences

punishable under Sections 8/22 and 29 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner was not present at the site in question when the contraband in question was confiscated,

but has been arrayed only on the basis of the statement of the co-accused. Learned counsel further submits that except for the statement of the co-

accused and the information given under Section 27 of the Evidence Act, there is no other corroborative evidence, which is available with the

prosecution, against the present petitioner. Learned counsel also submits that the charge-sheet in this case has already been filed.

Learned Public Prosecutor though opposes the bail application, but admits that except for the statement of the co- accused and the information under

Section 27 of the Evidence Act, there is no other corroborative evidence against the present petitioner.

Having regard to the totality of the facts and circumstances of the case as also the fact that the charge-sheet in this case has already been filed

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 Ramgopal @ Sanju S/o Rampratap shall be

released on bail in connection with FIR No.227/2020 of Police Station Sadulshahar, District Shriganganagar 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.