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Judgment
6 paragraphs · 259 wordsMadan Gopal Vyas, J
This bail application under Section 439 Cr.P.C. is laid by petitioner in connection with an FIR No.126/2022 registered at Police Station Hanumangarh Junction, District Hanumangarh, wherein he is charged for offences punishable under Sections 8/21 of NDPS Act.
Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case. He also submitted that recovered contraband is below commercial quantity and he is in judicial custody since long. He further submitted that co-accused Salman and Aneesh Khan have already been enlarged on bail vide order dated 04.03.2022 of this Court. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioner.
Learned Public Prosecutor opposed the bail application.
Having heard learned counsel for the parties and considering the fact that recovered contraband is below commercial quantity and co-accused have already been enlarged on bail, without expressing any opinion on merits of the case, this Court deems it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Lakshman @Lucky S/o Sh. Liluram arrested in connection with F.I.R. No.126/2022, Police Station Hanumangarh Junction, District Hanumangarh, may be released on bail; provided he furnishes a personal bond of Rs.1,00,000/- with two surety bonds of Rs.50,000/- each to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.