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Judgment
11 paragraphs · 229 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.312/2020 of Police Station Rawatsar District Hanumangarh for the offences punishable under Sections
8/18, 29 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that he has supplied narcotic contraband
opium weighing 700 gms to co- accused Hanuman Prasad, 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 Jainarayan S/o Sh. Bhagirath, shall be
released on bail in connection with FIR No.312/2020 of Police Station Rawatsar District Hanumangarh 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.