Ranjeet Singh @ Raju vs State Of Rajasthan

Manoj Kumar Garg, J

The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.253/2021, Police Station Arakshi Kendra Jaitsar, District Sriganganagar registered for the offence punishable under Sections 8/22 and 29 of NDPS Act.

The first bail application was dismissed as not pressed by this Court vide order dated 25.08.2022.

Learned counsel for the petitioner submits that the petitioner was implicated in this case under the aid of Section 8/29 of the NDPS Act and no recovery was made from the possession of the petitioner. Counsel further submits that no call detail report is available between the petitioner & main accused and recovery of contraband was made from co-accused Panchi Ram. The petitioner is in judicial custody and the trial of the case will take sufficiently long time. With these submissions, it is prayed that the benefit of bail may be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the prayer of bail.

I have considered the arguments advanced before me and gone through the material available on record.

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 second bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Ranjeet Singh @ Raju S/o Kashmir Singh, shall be released on bail in connection with F.I.R. No.253/2021, Police Station Arakshi Kendra Jaitsar, District Sriganganagar provided he executes a personal bond in a sum of Rs.2,00,000/- with two sureties of Rs.1,00,000/-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.