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Judgment
7 paragraphs · 253 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.199/2022, Police Station Pratapnagar, Distt. Bhilwara for the offence under Section 8/18 of NDPS Act.
Learned counsel for the petitioners submits that the recovered contraband is below the commercial quantity. Learned counsel further submits that no other criminal case of similar nature has been registered against the petitioners. The petitioners are in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioners.
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 petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners (1) Sampat Kumar Vaishnav S/o Kalyandas Vaishanv, (2) Tejpal Kumawat S/o Shambhulal Kumawat and (3) Prakash Kumawat S/o Devilal Kumawat shall be enlarged on bail in FIR No.199/2022, Police Station Pratapnagar, Distt. Bhilwara provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.