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Judgment
7 paragraphs · 304 wordsKuldeep Mathur, J
This application for bail under Section 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.71/2024 registered at Police Station Hanumangarh Town, District Hanumangarh, for offence under Section 8/21 of the NDPS Act.
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioners submits that co-accused persons namely Vikas Kumar (S.B. Cr. Misc. Bail Application No.2306/2024) & Naveen Kumar (S.B. Cr. Misc. Bail Application No.1992/2024); and Gurtej Singh @ Fauji (S.B. Cr. Misc. Bail Application No.1502/2024) have already been enlarged on bail by this Court vide orders dated 27.02.2024 and 09.02.2024 respectively. Learned counsel submitted that the contraband recovered from the petitioners is below commercial quantity. The petitioners are in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioners.
Per contra, learned Public Prosecutor has opposed the bail application.
Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.
Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners (1) Manjinder Singh S/o Surjeet Singh and (2) Sunil S/o Balram arrested in connection with F.I.R. No.71/2024 registered at Police Station Hanumangarh Town, District Hanumangarh, shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the satisfaction of learned trial court, for their appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.