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Judgment
Girish Kathpalia, J
The accused/applicant seeks regular bail in case FIR No. 771/2020 of PS Vasant Kunj (South) for offence under Section 20/61/85 of NDPS Act.
Broadly speaking, the accused/applicant was found in possession of 1.3 kg ganja, and was released on bail, but he jumped bail and non-bailable warrants were issued against him, after which he appeared before the trial court on 06.10.2025 and since then he is in jail. The small quantity of ganja is 1kg, so the allegedly recovered ganja was nearing the small quantity.
Learned counsel for accused/applicant submits that being an illiterate person, the accused/applicant did not know that he had to inform the court before going to his native place and that he never intended to abscond.
Learned prosecutor submits that earlier also, the accused/applicant was not regular in appearing and even cost was imposed by the trial court.
Keeping in mind the overall circumstances, coupled with assurance made by learned counsel for accused/applicant that henceforth there shall be no default in his appearance, the application is allowed and the accused/applicant is directed to be released on bail subject to his furnishing a personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the trial court. The learned trial court shall ensure the soundness of the surety in the sense that the surety must be such person who can exercise control over the accused/applicant and ensure that he appears in court to face trial. Pending application also stands disposed of.
Copy of this order be sent to the concerned Jail Superintendent for being conveyed to the accused/applicant. As requested, copy of this order be given dasti under the signature of court master.