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Judgment
The petitioners have been arrested in connection with FIR No. VIII(IO)03/NCB/JZU/2021 of Police Station Narcotic Control Bureau, Jodhpur
Division Unit, District Jodhpur, for the offences punishable under Sections 8/18, 25 & 29 of NDPS Act. They have preferred this bail application
under Section 439 Cr.P.C.
Learned counsel for the petitioners submit that the recovered contraband is below commercial quantity. The accused-petitioners are in judicial custody
and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
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 petitioners under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners No.1. Madan Lal Purbiya S/o Ratan Lal &
2.Devi Lal Ahir S/o Botu Lal shall be released on bail in connection with FIR No.VIII(IO)03/NCB/JZU/2021 of Police Station Narcotic Control
Bureau, Jodhpur Division Unit, District Jodhpur, provided they execute a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties
of Rs.50,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever
called upon to do so till the completion of the trial.