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Judgment
12 paragraphs · 285 wordsDeepak Kumar Agarwal, J
This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
Applicant has been arrested on 6.8.2021 by Police Station, Dinara,, District Shivpuri, in connection with Crime No.182/2021 for the offence punishable under Sections 8/20 of the NDPS Act.
As per prosecution case, on 6.8.2021 from the field of applicant/accused three plants of cannabis weighing 4.800 kgs. were seized. Crime for the offence under Sections 8/20 of the NDPS Act was registered at police Station, Dinara, Distt. Shivpuri, and applicant was arrested.
Learned counsel for the applicant submits that applicant is innocent and falsely implicated in the case. He is in custody since 6.8.2021. Confinement amounts to pretrial detention. Conclusion of trial will take time. He undertakes to cooperate in investigation/trial and to abide by the conditions which may be imposed by this Court. On such premises, learned counsel for the applicant prayed for bail.
Learned counsel for the State opposed the application and prayed for its dismissal.
Both the Advocates are heard. Case diary perused.
Looking to the facts and circumstances of the case, but without commenting on the merits of the case, this Court is of the opinion that the application should be allowed and by allowing the application it is ordered that if applicant furnishes bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, he should be released on bail.
He will present during trial before the trial Court on each and every date.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.