Rajasthan High Court - Jodhpur
Sunil Kumar @ Sonu Sethi vs State Of Rajasthan (2023:Rj-Jd:41774) on 2 December, 2023
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
[2023:RJ-JD:41774]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 4277/2023
Sunil Kumar @ Sonu Sethi S/o Mukand Lal, Aged About 30
Years, R/o Ward No. 14 Sri Karanpur Ps Sri Karanpur Dist. Sri
Ganganagar Raj. (Lodged In Central Jail Sri Karanpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. R.R. Khilery
For Respondent(s) : Mr. B.R. Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/12/2023
Heard learned counsel for the petitioner as well as learned
Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.173/2018 of
Police Station Sri Karanpur, District Sri Ganganagar for the
offences punishable under Sections 8/21, 8/22, 8/29 NDPS Act
and Section 8(C)/27(B)(ii) of the Drugs and Cosmetics Act. He has
preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that as per
the prosecution story, 32440 tablets containing narcotic substance
tramadol and 9 bottles of Wincirex Cough Syrup were recovered at
the instance of the petitioner on 6.8.2018. It is also submitted
[2023:RJ-JD:41774] (2 of 3) [CRLMB-4277/2023]
that the petitioner is in custody since last more than five years
and the prosecution is required to examine 26 prosecution
witnesses, out of which, only 19 witnesses have been examined
till date and trial of the case is likely to take time.
Learned counsel has placed reliance on the decision dated
28.03.2023 rendered by Hon'ble the Supreme Court in Mohd
Muslim @ Hussain Vs. State (NCT of Delhi) in Special Leave
Petition (Crl.) No(s).915 of 2023, wherein it is observed by the
Hon'ble Supreme Court that delay in trial can also be considered
for releasing accused person on bail despite the restrictions
imposed under Section 37 of the NDPS Act. Learned counsel for
the petitioner has submitted that in the light of the judgment
passed by the Hon'ble Supreme Court in Mohd Muslim @ Hussain's
case (supra), the petitioner is entitled to be enlarged on bail.
Learned Public Prosecutor has opposed the bail application.
Having heard the learned counsel for the parties, after going
through the material available on record and in view of the
judgment passed by Hon'ble Supreme Court in Mohd Muslim @
Hussain's case (supra), without expressing any opinion on the
merits of the case, I deem it just and proper to grant bail to the
accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439
Cr.P.C. is allowed and it is directed that petitioner - Sunil Kumar @
Sonu Sethi S/o Mukand Lal shall be released on bail in connection
with FIR No.173/2018 of Police Station Sri Karanpur, District Sri
Ganganagar provided he executes a personal bond in a sum of
Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-
[2023:RJ-JD:41774] (3 of 3) [CRLMB-4277/2023]
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.
(VIJAY BISHNOI),J
48-divya/-
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