Chain Singh vs State

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

This Court perused the material available on record. The petitioner has been arrested in connection with CR No.5/2020 of Police Station Marwar Junction, Excise Inspector Party, Sojat City, District Pali for the offences punishable under Sections 19/54, 16/54 of Rajasthan Excise Act and Section 8/18, 8/20 and 8/25 NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.

The petitioner is in custody since 12.04.2020. Learned Public Prosecutor opposed the bail application but candidly admits that the contraband recovered in this case is of non-commercial quantity and also verifies that as per the antecedent report, there is one more case against the present petitioner, which under Section 498-A IPC. The allegations in the present case pertain to Sections 19/54 and 16/54 of Rajasthan Excise Act and Sections 8/20 and 8/25 NDPS Act.

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, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Chain Singh S/o Shri Bhopal Singh shall be released on bail in connection with CR No.5/2020 of Police Station Marwar Junction, Excise Inspector Party, Sojat City, 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.