SONA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Misc. 2 nd Bail Applications No.10190/2023 and 3966/2023 Learned counsel for the petitioners do not want to press the present second bail applications. Accordingly, the present second bail applications stand dismissed as not pressed. Bail Application No. 4552/2023

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.43/2021 registered at Police Station Hindumalkot, District Sriganganagar registered for the offences punishable under Ss. 8/21 and 29 of the NDPS Act and Ss. 307, 34 and 120-B of IPC and Sec. 27 of Arms Act. Learned counsel for the petitioner submits that there is only an allegation of recording the video and sending it to other accused persons. No recovery was made from the possession of the petitioner and no call detail report is available on record. The petitioner is in judicial custody and the trial of the case will take sufficiently long time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the prayer of bail. I have considered the arguments advanced before me and gone through the material available on record. 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.