Harnarayan vs State Of Rajasthan

The petitioners have filed these bail applications under Section 439 Cr.P.C. in FIR No.361/2020 registered at Police Station Chhabra, District Baran for the offence under Sections 8/15 of NDPS Act.

Heard learned counsel for both the sides and perused the material made available on record.

Learned counsel for the applicants submits that the applicants are quite innocent and they have been falsely implicated in the case. No criminal case has ever been registered against them. The allegation of recovery of less than commercial quantity of dodapost has been levelled against them. The applicants are in custody for more than two months. The bail applications should be allowed.

Learned Public Prosecutor has opposed the bail applications.

Having regard to the rival submissions and keeping in view the facts and circumstances of the case, this Court deems it just and proper to enlarge the petitioners on bail.

Accordingly, without expressing any opinion on merits, the bail applications are allowed and it is directed that the accused- petitioners be released on bail provided each of them furnish a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.

Copy of this order be placed in the connected file.