AI Structured Summary
Not yet generated for this judgment
Judgment
Manoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No.197/2023 of Police Station Chunawadh, District Sri Ganganagar, for the offence punishable under Section 8/21 of NDPS Act. She has preferred this bail application under Section 439 Cr.P.C.
Having regard to the totality of the facts and circumstances of the case and considering the facts that the petitoner is a lady and the recovered contraband is below commercial quantity and similarly situated co-accused Sunil Kumar has already been enlarged on bail by this Court, 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, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Smt. Mandeep Kaur W/o Late Shri Manjeet Singh D/o Darshan Singh Ji Sikh shall be released on bail in connection with FIR No.197/2023 of Police Station Chunawadh, District Sri Ganganagar, provided she executes a personal bond in a sum of Rs.2,00,000/- with two sound and solvent sureties of Rs.1,00,000/- each to the satisfaction of learned trial court for her appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.