Sonu Sansi vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.127/2019

Registered at Police Station Bajaj Nagar, Jaipur (East) for the offences under Sections 8/20 of the NDPS Act and later on Section 8/29 of NDPS

Act.

Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and co-accused Karan Kumar has already been

released on bail by a Co-ordinate Bench of this Court vide order dated 02.07.2019 passed in S.B. Criminal Misc. IInd Bail Application No.6436/2019

and the contraband article recovered from the possession of the co-accused is less than commercial quantity. Counsel further submits that no other

criminal case under the NDPS Act is pending against the petitioner.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the parties and also considering the period of custody and without expressing any opinion on

the merits of the case, this court deems it just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Sonu Sansi S/o Banwari Lal shall

be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the

learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.