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Judgment
6 paragraphs · 260 wordsYogendra Kumar Purohit, J
The instant bail application has been filed by the applicant under Section 439 Cr.P.C. The applicant has been arrested in connection with FIR No.174/2023 registered at Police Station Talwara, District Hanumangarh for the offence(s) under Section 8/15 of the NDPS Act.
Learned counsel for the accused-applicant submits that the applicant has been falsely implicated in the case. The recovered contraband is below commercial quantity. Challan has been filed. Co-accused Lalit @ Dholu has already been enlarged on bail by this Court vide order dated 27.09.2023 passed in S.B. Criminal Miscellaneous Bail Application No.12123/2023. The applicant is behind the bars. The trial may take long time to conclude. Thus, learned counsel submitted that the applicant 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-applicant on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-applicant Jorawar Singh S/o Bhanwar Singh arrested in connection with aforesaid FIR shall be enlarged on bail provided he furnishes 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 his appearance before the court concerned on all the dates of hearing as and when called upon to do so.