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Judgment
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The counsel for the applicant was heard through video conferencing.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No. 40/2020,
Police Station Rajiyasar, District — Sriganganagar for the offence under Section 8/18 of the NDPS Act.
It is submitted by learned counsel for the applicant that no other matters are pending against the applicant and the applicant is behind the bars since
arrest.
Looking to the quantity involved and in the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the
opinion that the bail application filed by the applicant deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-applicant — Mahendra S/o Shri Sharwan Singh arrested in connection
with FIR No. 40/2020, Police Station Rajiyasar, District - Sriganganagar, shall be released on bail; provided he furnishes a personal bond of
Rs.50,000/- (Rupees Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five 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.