Mukesh vs State

Heard learned counsel for the parties and perused the material available on record.

The petitioner(s) has/have been arrested in FIR No.405/2020 of Police Station Makrana, District Nagaur for the offence(s) punishable under

Section(s) 8/25, 8/29 & 8/20 of NDPS Act. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the narcotic contraband ganja weighing 9 kg alleged to have been recovered in the matter is

below commercial quantity.

Learned Public Prosecutor has opposed the bail application(s).

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 petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - Mukesh S/o Ramchandra

and Kamlesh S/o Kalu Ram shall be released on bail in connection with FIR No.405/2020 of Police Station Makrana, District Nagaur provided

he/she/they execute(s) a personal bond in the 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/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the

completion of the trial.