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Judgment
7 paragraphs · 225 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.71/2023, Police Station Binjrad, Distt. Barmer for the offence under Section 8/15 of NDPS Act.
Mr.Jaswant Singh, cousin brother of the petitioner is present in person. He submits that the recovered contraband is below the commercial quantity. 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 Government counsel 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 Narpat Singh S/o Mool Singh shall be enlarged on bail in FIR No.71/2023, Police Station Binjrad, Distt. Barmer 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.