VIJAY BISHNOI,J. - (1.) Today the matter is listed under "TO BE MENTION"? Category. This bail application (S.B.Cr.Misc. Bail application No. 7133/2019, Pawan Kumar vs. State) and S.B.Cr.Misc. Bail Application No.7183/2019, Mahesh Choudhary @ Mintu vs. State were listed before this Court on 17.07.2019 at serial Nos.9 and 10 respectively and this Court after hearing learned counsel Mr R.S.Charan appeared on behalf of accused-petitioner - Pawan Kumar and learned Public Prosecutor and after perusing the material on record, was not inclined to grant bail to accused - Pawan Kumar and was going to reject the bail application on merits, however, at that time, Mr Charan had submitted that he does not want to press the said bail application and sought liberty for the petitioner to file a fresh bail application before the trial court after the statements of Investigating Officer are recorded and this Court dictated the order in this regard to Mrs. Taruna, who, at that time, was performing her duties as Personal Assistant, however, she prepared the order-sheet in the following manner:
(2.) 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. 41/2019 of Police Station Muklawa, District Sriganganagar for the offences punishable under Section 8/21 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C. Learned Public Prosecutor has opposed the bail application. 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.
(3.) Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Pawan Kumar S/o Krishanlal shall be released on bail in connection with FIR No. 41/2019 of Police Station Muklawa, District Sriganganagar provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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. It is suffice to mention here that S.B.Cr.Misc. Bail Application No.7183/2019, Mahesh Choudhary @ Mintu vs. State was taken and after hearing learned counsel Mr Shyam Paliwal, who appeared on behalf of petitioner Mahesh Choudhary @ Mintu as well as learned Public Prosecutor and after perusing the material on record, this Court was inclined to grant bail to petitioner Mahesh Choudhary @ Mintu in FIR No.72/2019 of Police Station, Gulabpura District Bhilwara on usual conditions and gave dictation to Mrs Taruna, Personal Assistant regarding allowing of the said bail application, however, she prepared the order-sheet in the following manner:;