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Judgment
5 paragraphs · 219 wordsHeard 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.60/2019 of Police Station Khivsar, District Nagaur for the offences punishable under Section 8/15 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that narcotic contraband poppy husk alleged to have been recovered from the petitioner is 39 kgs, which is below commercial quantity.
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.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Ghevarram S/o Sh. Sawalram shall be released on bail in connection with FIR No.60/2019 of Police Station Khivsar, District Nagaur 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.