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Judgment
7 paragraphs · 269 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.33/2022, Police Station Bhainsrorgarh, Distt. Chittorgarh for the offence under Sections 8/15 NDPS Act and Sections 467, 468, & 471 of IPC.
Learned counsel for the petitioner submits that similarly situated co-accused Paras, Bijesh and Dilkush have already been granted bail by coordinate Bench of this Court and the case of the present petitioner is not distinguishable from that of the co-accused. The petitioner has no criminal antecedent. Challan of the case has already been presented and no investigation is pending. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Manoj S/o Sh. Nand Lal shall be enlarged on bail in FIR No.33/2022, Police Station Bhainsrorgarh, Distt. Chittorgarh provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.