RAMPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record. The instant bail application under Sec. 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.42/2022, registered at Police Station Sirohi, District Sirohi, for the offences under Ss. 8/15 and 25 of NDPS Act. Though the petitioner jumped bail way back on 3/8/2023 while facing trial, however, on issuance of warrant of arrest, he surrendered before the court below on 6/5/2024 and was sent to judicial custody.

(2.) Learned counsel for the petitioner submitted that the petitioner could not appear before the learned trial court for marking his attendance for the reason that he had gone out of station for earning his livelihood. In this background and having regard to the facts and circumstances available on record, this Court is of the opinion that the petitioner deserves to be granted one more opportunity to face trial while being on bail.

(3.) Accordingly, the bail application under Sec. 439 Cr.P.C. is allowed and it is directed that the petitioner Rampal S/o Sh Khiyan Ram arrested in connection with F.I.R. No.42/2022, registered at Police Station Sirohi, District Sirohi, registered at Police Station Sagwara, District Dungarpur shall be released on bail provided he furnishes a personal bond of Rs.1,00,000.00 and two surety bonds of Rs.50,000.00 each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.