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Judgment
8 paragraphs · 365 wordsManoj Kumar Garg, J
The present interim bail application has been filed by the petitioner on the ground of marriage of the brother of the petitioner.
Learned counsel for the petitioner submits that the marriage of the petitioner’s brother is going to be solemnized on 24.02.2024 and the presence of the petitioner is very much essential. Therefore, it is prayed in the application that he may be released on interim bail for a period of twenty days.
Learned Public Prosecutor has verified the fact of marriage of brother of the petitioner but opposed the prayer for interim bail.
Considering the fact that the marriage of the petitioner’s brother is going to be solemnized on 24.02.2024 and the presence of the present petitioner is very much essential, I deem it just and proper to grant him interim bail for a period of fifteen days i.e. from 19.02.2024 to 04.03.2024.
Accordingly, the interim bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that the petitioner Rajendra @ Chanan S/o Lalchand arrested in connection with FIR No.49/2023 lodged at Police Station Jamsar, for offences under Sections 8/15 and 29 of NDPS Act, be released on interim bail for a period of fifteen days i.e. from 19.02.2024 to 04.03.2024 till 6 PM, subject to the condition that he shall deposit an amount of Rs.2,00,000 before the trial court and provided he furnishes a personal bond in a sum of Rs.4,00,000/- with two sound and solvent sureties in the sum of Rs.2,00,000/- each to the satisfaction of learned trial court for his surrender on completion of fifteen days period i.e. from 19.02.2024 to 04.03.2024 till 6 PM. One surety should be furnished by a close relative of petitioner.
If the petitioner surrenders within the stipulated period before the concerned Jail, then the amount so deposited before the trial court shall be refunded back to him and if the petitioner fails to surrender within the stipulated period, then the amount so deposited shall be forfeited immediately.
Let this bail application be again listed on 07.03.2024 and on that date, learned Public Prosecutor and learned counsel for the petitioner shall be required to submit the compliance of this order.