ABDUL RASHEED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel gives out that the petitioner is in jail for more than six months and the trial is not proceeding as the FSL report has not been received. Learned counsel further submits that the accusation against the petitioner is that 1.5 Kg. opium was recovered from his possession. He also contended that the petitioner is a bonafide resident of Jaipur and there is no apprehension of his absconding and he has no bad antecedents to his credit.

(2.) Without going into merits of the case and taking into consideration all the facts and circumstances of the case and taking into consideration the fact that the trial is likely to be delayed, I am inclined to release the accused petitioner on bail.

(3.) It is hereby ordered that the accused petitioner Abdul Rasheed shall be released on bail on his furnishing a personal bond in the sum of Rs. 10,000.00 with two sureties of Rs. 5,000.00 each to the satisfaction of the trial court undertaking to appear that court or any other court on all dates of hearing or as and when called upon to in do so.