SHRAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. on behalf of accused-petitioner Shrawan Kumar. The petitioner has been arrested in connection with FIR No. 123/2022 registered at Police Station Rajiyasar, District Sriganganagar for the offence(s) under Ss. 8/15, 29 of NDPS Act.

(2.) Learned counsel for the petitioner submits that the accused-petitioner has falsely been implicated in the case based upon the statements of the main accused namely Dinesh and Anil Kumar from whom commercial quantity of article was recovered and they disclosed that they were in contact with the accused-petitioner. No recovery was made from the petitioner and apart from disclosure statements, there is no other evidence indicating the involvement of the petitioner in the commission of the offence. Learned counsel for the petitioner further submits that there is no WhatsApp chat between the accused-petitioner and other co-accused Dinesh and aAnil Kumar. The accused petitioner is in judicial custody from 23/11/2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of grant of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor opposes the grant of bail application and submits that rider of Sec. 37 of the NDPS Act is applicable, therefore, the bail application of the accused petitioner may be rejected. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, I deem it just and proper to enlarge the accused-petitioner on bail. Accordingly, the bail application under Sec. 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Shrawan Kumar S/o Kesaram in connection with FIR No. 123/2022 registered at Police Station Rajiyasar, District Sriganganagar shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000.00 with two sureties of Rs.25,000.00 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.