Saravjeet vs State Of Rajasthan

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.91/2018, Police Station Padampur, District Sriganganagar for the offences under Sections 8/22 & 29 of NDPS.

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

Learned counsel for the petitioner submits that except the statement of the co-accused Taljinder Singh, there is no other evidence on record to

connect the petitioner with the recovery of tablets in question. The petitioner was neither present on the spot nor any recovery of tablets was made

from him. 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.

Learned Public Prosecutor has opposed the bail application. 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 present bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Saravjeet S/o Shri Gamdur

Singh shall be released on bail in connection with F.I.R. No.91/2018, Police Station Padampur, District Sriganganagar, provided he executes a personal

bond in a sum of Rs.1,00,000/- (Rupees: One Lac Only) with two sound and solvent sureties of Rs.50,000/- (Rupees: Fifty Thousand Only) each to the

satisfaction of the 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.