Mahesh Kumar Jaiswal vs State Of Madhya Pradesh

Rajeev Kumar Dubey, J

This is the first application under Section 439 Cr.P.C for grant of bail. The applicant Mahesh Kumar Jaiswal was arrested on 08.09.2020 in connection

with Crime No.345/2020 registered at Police Station Bargawan, Distt. Singrauli (M.P.) for the offence punishable under Sections 8/20 (b) of NDPS

Act.

As per the prosecution case, on 08.09.2020, on the information of informant, police apprehended the applicant and seized 1100 gram ganja from his

possession, which was illegally kept by the applicant in his possession.

Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. The applicant has no criminal

past. He has been in custody since 08.09.2020, charge-sheet has been filed and conclusion of trial will take time, hence it is prayed that the applicant

be released on bail.

Learned counsel for the State opposed the prayer.

Looking to the facts and circumstances of the case and the quantity of ganja alleged to have been seized from the possession of the applicant does not

fall within the purview of commercial quantity, the applicant has no criminal past, he is in custody since 08.09.2020, charge sheet has been filed and

conclusion of the trial will take time, without commenting on merits of the case, the application is allowed and it is directed that the applicant be

released on bail upon his furnishing personal bond in the sum of Rs.50,000/-(Rs. Fifty Thousand Only) with surety in the like amount to the satisfaction

of the concerned CJM/trial Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during the

pendency of trial.

This order will remain operative subject to compliance of the following conditions by the applicant :-

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the trial;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to

dissuade him from disclosing such facts to the Court;

The applicant shall not commit an offence similar to the offence of which he is accused;

The applicant will not seek unnecessary adjournments during the trial; and

The applicant will not leave India without prior permission of the trial Court.

C.C. on payment of usual charges.