Kuldeep And Ors vs State Of Rajasthan

These Criminal Misc. Bail Applications have been brought under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No. 112/2019

registered with Police Station Nahargarh, District Baran, for the offence punishable under Sections 8/15 of NDPS Act.

It has been submitted on behalf of the petitioners that they have been falsely implicated in these cases. The alleged recovery of Doda Chura is 9kg

and 700 gm, which is less than the commercial quantity. There are no criminal antecedents of the petitioners. The petitioner-Madan Lal has been

implicated on the basis of information of co-accused.

Learned Public Prosecutor has opposed the bail application.

Heard learned counsel for the petitioners as well as learned Public Prosecutor, perused the material available on record.

On consideration of the arguments/submissions of both the parties, perusal of material available on record, nature of accusations and looking to the

overall facts and circumstances of the case, but without commenting upon detailed merits of the case, this court deems just and proper to enlarge the

accused petitioners on bail.

Accordingly, the bail applications are allowed. Accused petitioner Kuldeep S/o Dharma Singh and Madanlal S/o Chotulal, be released on bail in

F.I.R. No. 112/2019 registered with Police Station Nahargarh, District Baran, if they are not wanted in any other case, provided each of them

furnishes a personal bond in the sum of Rs. 1,00,000/- (One lakh) together with two sureties in the sum of Rs. 50,000/- (fifty thousand) each to the

satisfaction of 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.