Sita Ram vs State Of Rajasthan

Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus

(COVID-19).

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.53/2020, Police Station Kuchera District Nagaur for the offences under Sections 8/15, 8/29, 27-A of NDPS Act.

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

Counsel for the petitioner submits that charge sheet in the case has been filed. He further submits that co-accused Hazari Lal and Mangi Lal have

already been enlarged on bail by this court vide order dated 02.12.2020 and the case of the petitioner is not distinguishable from the case of co-

accused persons who have already been enlarged on bail by this court. 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 peculiar facts and circumstances of the case as also the present

situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court deems it just and proper to release the petitioner

on bail.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Sita Ram S/o Sh. Jugta Ram shall be

released on bail in connection with F.I.R. No.53/2020, Police Station Kuchera District Nagaur 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.