Vinod vs State Of Rajasthan ...
2023 Latest Caselaw 4977 Raj

[2023/RJJD/016421]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4474/2023

Vinod S/o Omprakash, Aged About 35 Years, R/o Vill. Bisalpur Ps Dangiyawas Dist. Jodhpur At Present Dhapee Marble Banar Road Ps Banad Jodhpur (At Present Lodged In Central Jail Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Mangi Lal Bishnoi For Respondent(s) : Mr. B. R. Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

19/05/2023

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.72/2020 of Police

Station Karwad, District Jodhpur for the offences punishable under

Sections 8/15, 8/18 and 29 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, 251 kgs poppy husk and 6 kgs opium have

been recovered from one Pradeep. During the course of

interrogation, he supplied information to the police that he has

procured the said narcotic contraband from Sunil Kumar with an

instruction to deliver the same to the petitioner. It is further

submitted that no recovery of any narcotic contraband has been

affected from the petitioner. It is also submitted that the petitioner

is in custody since 21.06.2020 and the prosecution is required to

[2023/RJJD/016421] (2 of 3) [CRLMB-4474/2023]

examine 25 prosecution witnesses, out of which, only 4 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 Vinod S/o

Omprakash shall be released on bail in connection with FIR

No.72/2020 of Police Station Karwad, District Jodhpur 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

of learned trial court for his appearance before that court on each

[2023/RJJD/016421] (3 of 3) [CRLMB-4474/2023]

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(VIJAY BISHNOI),J 37-Arun/-

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