RAMESH BHAI CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.20/2022, Police Station Dholapani, District Pratapgarh for the offences punishable under Ss. 8/15, 25 of NDPS Act. Counsel for the petitioner submits that recovery was made from the abundant place where the vehicle was standing. Counsel argued that petitioner was implicated in this case merely on the basis that he was the registered owner of the vehicle but during the course of investigation, it has come on record that the said vehicle was sold to different persons and lastly the said vehicle was sold to one Kharta Ram and Kharta Ram is still absconded. Counsel further submitted that challan of the case has been presented against the petitioner under Sec. 8/25 of NDPS Act and there are no criminal antecedents registered against him. The accused-petitioner is in judicial custody since 26/4/2023 and 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 Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances 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 bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Ramesh Bhai Choudhary S/o Sh. Heera Bhai, shall be released on bail in connection with FIR No. 20/2022, Police Station Dholapani, District Pratapgarh provided he executes a personal bond in a sum of Rs.2,00,000.00with 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.