MANPHOOL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. bail application under Sec. 439 of Cr.P.C. has been preferred by the petitioner Manphool against the order dtd. 11/6/2021 passed by the learned Addl. Sessions Judge, Suratgarh, District Sriganganagar in relation to FIR No.217/2020 lodged at Police Station Suratgarh Sadar, District Sriganganagar for the offences under Sec. 8/22 and 29 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that the co-accused Happy Singh has already been enlarged on bail by the coordinate Bench of this Court vide order dtd. 26/7/2021. The alleged contraband article was recovered from the co-accused Sajan Ram. It is also submitted that the petitioner is behind the bars since more than two years, therefore, he may be enlarged on bail.

(3.) Learned Public Prosecutor opposed the bail application and submitted that the recovered contraband is in commercial quantity. The present accused-petitioner ran away from the spot. It is also submitted that the contraband was recovered from co-accused Sajan Ram, whose bail application has been rejected by this Court vide order dtd. 20/1/2022. Thus, it is prayed that the bail application filed by the petitioner may be rejected.