Manak Ram vs State

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.17/2020, Police Station- Jahajpura District Bhilwara for the offence under Section 8/15 of NDPS Act.

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

Counsel for the petitioner submits that the recovered contraband is below the commercial quantity and there is no case of the like nature pending or

decided against the petitioner. Therefore, it is prayed that the petitioner may be enlarged on bail.

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 petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Manak Ram S/o Sujaram shall be

released on bail in connection with FIR No.17/2020, Police Station- Jahajpura District Bhilwara provided he executes a personal bond in a sum of

Rs.1,00,000/- (Rupees: One Lac Only) with two sound and solvent sureties of Rs.50,000/-(Rupees: Fifty Thousand Only) each to the satisfaction of

the learned trial Court for his appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of

the trial.