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Judgment
Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.232/2020 of Police Station Sri Vijaynagar, District Sri Ganganagar for the offence punishable under
Section 8/20 NDPS Act. They have preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that the narcotic contraband ganja alleged to have been recovered in the matter is 1.200 kgs., which
is below commercial quantity.
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, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners - (1) Manjeet Singh @ Manga S/o Shri
Jangeer Singh and (2) Himanshu Yadav @ Sonu S/o Shri Ram Singh shall be released on bail in connection with FIR No.232/2020 of Police Station
Sri Vijaynagar, District Sri Ganganagar provided each of them 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.