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Judgment
7 paragraphs · 233 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.226/2022 Police Station Rawla, District Sriganganagar for the offences punishable under Sections 8/21, 25 of the NDPS Act.
Learned counsel for the petitioner submits that recovered contraband is below commercial quantity. Challan of the case has been presented. The petitioner is in the judicial custody since 23.08.2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.
Learned Public Prosecutor 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 - Ravindrapal S/o Moti Ram, shall be enlarged on bail in FIR No.226/2022 Police Station Rawla, District Sriganganagar provided he furnishes a personal bond in the sum of Rs.2,00,000/- with two sureties of Rs.1,00,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.