Gajanand S/o Ghansilal vs State Of Rajasthan

Narendra Singh Dhaddha, J

Defect is overruled for time being.

Learned counsel for the petitioner is directed to remove the defect after situation become normal.

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 92/2021 registered

at Police Station Bapcha, District Baran for the offence(s) under Sections 8/15 and 8/29 of NDPS Act.

Learned counsel for the petitioner submits that the petitioner has been wrongly implicated in this case. Contraband article was recovered from co-

accused Somlal and Sunderlal. Petitioner was made an accused on the statement of co-accused and conclusion of trial will take time. Hence, the

petitioner be enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without

expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Gajanand S/o Ghansilal shall be

enlarged 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.