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Judgment
15 paragraphs · 265 wordsG.S.Ahluwalia, J
This third repeat application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicants have been arrested on 01/11/2020 in connection with Crime No.222/2020, registered at Police Station Mrigwas, District Guna for
offence under Section 8/15 of NDPS Act.
The second bail application of the applicants has been dismissed on merits mainly on the ground of short period of detention by order dated 13/01/2021
passed in MCRC No.155/2021. It is submitted by the counsel for the applicants that five kg and 200 grams of Donda Chura is alleged to have been
recovered from the joint possession of the applicants. The applicants have not criminal history. The applicants are in jail for more than three months.
The trial is likely to take sufficiently long time and there is no possibility of their absconding or tampering with the prosecution case.
Per contra, the application is opposed by the counsel for the State.
Heard the learned counsel for the parties.
Considering the facts and circumstances of the case and without commenting on the merits of the case, the application is allowed. It is directed that
the applicants shall be released on bail on furnishing a personal bond in the sum of Rs. 1,00,000/- (Rs. One Lac Only) each with one surety in the like
amount to the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.
This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.
Certified copy as per rule.