SANWALRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.134/2016 of Police Station Barloot, District Sirohi for offence under Ss. 8/15 and 29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner submits that earlier bail was granted to the petitioner but he jumped the bail on 2/12/2019. Now the petitioner is in judicial custody since 7/2/2024. Counsel further submits that the petitioner deposited the amount as ordered by the trial Court under Sec. 447 Cr.P.C. Counsel further assures this Court that in future, the petitioner will remain present on each and every date before the trial court and if he again jumps the bail then the indulgence of bail may not be extended to the petitioner.