Suresh Kumar vs State Of Rajasthan

Dr. Pushpendra Singh Bhati, J

In S.B. Criminal Miscellaneous Bail Application No. 3996/2020

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

Learned GA cum AAG informs this Court that he contacted learned counsel for the petitioner whereupon learned counsel for the petitioner responded that he wants to withdraw the present bail application.

The permission is granted.

Consequently, the present bail application under Section 439 of Cr.P.C. is dismissed as withdrawn.

In S.B. Criminal Miscellaneous Bail Application No. 3994/2020

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

This Court has perused the material available on record.

The petitioner has been arrested in FIR No.0125/2020 of Police Station Jaitaran, District Pali for the offences punishable under Sections 8/21 NDPS Act. He has preferred these bail applications under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail applications. He, however, submits that contraband recovered in this case is below commercial quantity.

Having regard to the totality of the facts and circumstances of the case as also the fact that 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, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioner Suresh Kumar S/o Poona Ram shall be released on bail in connection with FIR No.0125/2020 of Police Station Jaitaran, District Pali 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.