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Judgment
13 paragraphs · 220 wordsPetitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 209/2020 was registered at Police Station Bapcha, District Baran for offence under Sections 8, 15, 29 of NDPS Act.
It is contended by counsel for the petitioner that co-accused has been granted bail. Matter pertains to less than commercial quantity. Petitioner is
not having any criminal antecedents of like nature.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond
in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the
satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all
subsequent dates of hearing and as and when called upon to do so.
However, It is made clear that if the petitioner repeats the offence, State would be free to move bail application for cancellation of bail before the
concerned Court.