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Judgment
6 paragraphs · 254 wordsYogendra Kumar Purohit, J
The instant bail application has been filed by the applicants under Section 439 Cr.P.C. The applicants have been arrested in connection with FIR No. 67/2024 registered at Police Station Dudhwa Khara, District Churu for the offence(s) under Section 8/15 of the NDPS Act.
Learned counsel for the accused-applicants submit that the applicants have been falsely implicated in the case. The recovered contraband is below commercial quantity. There is no other case registered against the applicants under the NDPS Act. The applicants are behind the bars. The trial may take long time to conclude. Thus, learned counsel submitted that the applicants may be enlarged on bail.
Per contra, learned Public Prosecutor vehemently opposed the bail application.
Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, without commenting on the merits and demerits of the case, this court deems it just and proper to enlarge the accused-applicants on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-applicants Harbans Singh S/o Sh Bachansingh Tarkhan and Kulvindar Singh S/ o Harbansingh Yatarkhan arrested in connection with aforesaid FIR shall be enlarged on bail provided they furnish a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/-each to the satisfaction of the learned lower court for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.