Vijay Kumar vs State Of Rajasthan

The present second bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.325/2020, Police Station Anopgarh, District Sri-Ganganagar for the offence under Sections 8/20, 29 of the N.D.P.S. Act.

Heard learned counsel for the parties. Perused the material available on record.

Learned counsel for the petitioner submits that after rejection of the first bail application of the petitioner by this Court on 11.11.2020, the charge-sheet

in the case has been filed. He further submits that the recovered contraband in the present case is below commercial quantity. Learned counsel for

the petitioner submits that the co-accused Bhagirath has already been enlarged on bail by the co-ordinate Bench of this Court vide order dated

10.09.2020. The conclusion of the trial will take sufficient long time. He, therefore, prays that the petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced, this Court is of the opinion that the present bail application filed by the petitioner deserves to be accepted.

Consequently, the present second bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused- petitioner -Vijay Kumar

S/o Sh. Raju Ram arrested in connection with F.I.R. No.325/2020, Police Station Anopgarh, District Sri-Ganganagar shall be released on bail provided

he furnishes a personal bond of Rs.1,00,000/- (Rupees: One Lac Only) with two sureties of Rs.50,000/- (Rupees : Fifty Thousand Only) each to the

satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.