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Judgment
14 paragraphs · 250 wordsIn wake of onslaught of COVID-19, the Lawyers have been advised to refrain from coming to the Courts.
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No. 293/2020 of Police Station Kotwali, Sri Ganganagar for the offences punishable under
Section 8/18, 8/29 NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the chargesheet has been filed. He further submits that the contraband in question is below commercial
quantity.
Learned Public Prosecutor though opposes the bail application but unable to refute the aforementioned fact.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
and without expressing any opinion on the merits of the case, this Court deems 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 petitioner Maniram S/o Shri Rajkumar shall be
released on bail in connection with FIR No. 293/2020 of Police Station Kotwali, Sri Ganganagar provided he executes a personal bond in a sum of
Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of 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.