STATE OF RAJASTHAN Vs. SHYAM SUNDAR MUNDARA

JUDGEMENT

(1.) With due consent of both the sides, the instant batch of bail cancellation applications, arising from analogous factual matrices, is taken up for final disposal.

(2.) The instant bail cancellation application is filed for cancellation of bail granted under Sec. 439 Cr.P.C. to the accused-respondent vide order dtd. 26/8/2021 in Criminal Misc. Case No. 716/2021 titled as Shyam Sundar Mundara vs. State of Rajasthan. Furthermore, by way of the present application, a challenge is also made to the order dtd. 27/9/2021 passed in Case No. 778/2021, whereby the application for bail cancellation preferred by the State against the aforesaid order dtd. 26/8/2021 was dismissed. SUBMISSIONS OF THE APPLICANT-STATE

(3.) Learned Additional Advocate General, Mr. Ghanshyam S. Rathore, appearing on behalf of the State, has submitted that the impugned orders(s) dtd. 26/8/2021 and 27/9/2021, have been passed in blatant ignorance of material considerations and the settled position of law, and therefore, being wholly perverse, are liable to be quashed and set aside. It has been submitted that there is sufficient evidence to infer direct and indirect involvement of the accused-respondent in the commission of the offence(s) registered under Ss. 8/22 and 8/29 of the N.D.P.S. Act, 1985. In particular, learned AAG has prayed for the cancellation of the bail so granted to the accused-respondent, on the following grounds: