RAJEEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.474/2023 of Police Station Sadar Ganganagar, District Sriganganagar, for the offence punishable under Ss. 8/20 of NDPS Act. He has preferred this second bail application under Sec. 439 Cr.P.C. Earlier bail application was dismissed as not pressed by this Court on 12/10/2023. Learned counsel for the petitioner submits that now the challan of the case has already been presented and no investigation is pending in this matter. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(2.) Learned Addl. Govt. Advocate has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.

(3.) Accordingly, the second bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Rajeev @ Vicky S/o Shri Roshan Lal Arora, shall be released on bail in connection with FIR No.474/2023 of Police Station Sadar Ganganagar, District Sriganganagar, provided he executes a personal bond in a sum of Rs.2,00,000.00 with two sound and solvent sureties of Rs.1,00,000.00 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.