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Judgment
12 paragraphs · 227 wordsThe present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.
No.31/2020, Police Station Transport Nagar, Pali, for the offences under Sections 8/18 of the NDPS Act.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioner that the contraband recovered is below commercial quantity. There is no case of like nature
pending/decided against the present petitioner, therefore, it is prayed that the petitioner may be enlarged on bail.
The learned Public Prosecutor opposes the bail.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail
application filed by the petitioner deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner Shravan S/o Shri Kishna Ram arrested in connection with F.I.R.
No. 31/2020, Police Station Transport Nagar, Pali shall be released on bail; provided he furnishes a personal bond of Rs.1,00,000/- (Rupees: One Lac
Only) with two sureties of Rs.50,000/- (Rupees : Fifty Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear
before that Court on all dates of hearing and as and when called upon to do so.