Bhanwarlal vs State Of Rajasthan ...
2023 Latest Caselaw 4577 Raj

[2023/RJJD/015018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3522/2023

Bhanwarlal S/o Shri Kishan, Aged About 65 Years, B/c Vishnoi R/o Shimla Ps Ladnu Dist. Nagaur Raj. (At Present Lodged In Sub Jail Ladnu)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. M. L. Bishnoi For Respondent(s) : Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

12/05/2023 Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.18/2018 of Police

Station Ladnu, District Nagaur for the offences punishable under

Sections 8/21 of the NDPS 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, 755 gms of narcotic contraband heroin was

recovered from the possession of the petitioner and he is in

custody since 15.01.2018. It is submitted that the prosecution is

required to examine nineteen witnesses, out of which, statements

of only ten prosecution witnesses have been recorded till date and

trial of the case is likely to take time.

[2023/RJJD/015018] (2 of 3) [CRLMB-3522/2023]

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.

Having regard to the totality of the facts and circumstances

of the case, 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 Bhanwarlal S/o

Shri Kishan shall be released on bail in connection with FIR

No.18/2018 of Police Station Ladnu, District Nagaur provided he

executes a personal bond in a sum of Rs.1,00,000/- with two

sound and solvent sureties of Rs.50,000/- each to the satisfaction

[2023/RJJD/015018] (3 of 3) [CRLMB-3522/2023]

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 20-Arun/-

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