Dharmpal vs State Of Rajasthan

Heard learned counsel for the parties. Perused the material available on record.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.48/2021,

Police Station Suratgarh Sadar, District Sri Ganganagar, for the offences under Sections 8/22, 29 of NDPS Act.

It is submitted by learned counsel for the applicant that the contraband recovered from the co-accused is below commercial quantity, applicant has

been hauled up based on the statement of the co-accused and that the co-accused - Udai Pal has been granted bail by a Co-ordinate Bench of this

Court in S.B. Criminal Miscellaneous Bail Application No.4025/2021 on 30.03.2021 and, therefore, the applicant may also be enlarged on bail.

Learned Public Prosecutor opposed the bail application.

In the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by

the applicant deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-applicant â€" Dharmpal S/o Sh. Keshuram, arrested in connection with

FIR No.48/2021, Police Station Suratgarh Sadar, District Sri Ganganagar, shall be released on bail; provided he furnish a personal bond of Rs.50,000/-

(Rupees Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.