VIKRAM SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Public Prosecutor and perused the material available on record.

(2.) This is the second bail application by the present petitioner stating therein that charge-sheet has been filed. Recovery is of below commercial quantity. His earlier bail application has been rejected on the ground that 15 cases are pending against him but wrong facts have been mentioned. Along with the charge-sheet, list of pending cases was placed on records, which suggests that only nine are pending against him out of which, five cases are of one recovery at one time. Contraband article, pistol, sword and Innova vehicle were recovered from him and different cases were registered out of the same recovery. No other case under the N.D.P.S. Act is pending against him. Hence, he should be released on bail.

(3.) Per contra, the learned Public Prosecutor opposed the bail application but he has not disputed the fact that five cases are of same recovery.