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Judgment
Petitioners have filed these bail applications under Section 439 of Cr.P.C.
F.I.R. No.189/2018 was registered at Police Station Chhabara, District Baran (Raj.) for offence under Sections 8/15 of NDPS Act.
It is contended by the counsel for the petitioners that the recovered contraband is less than commercial quantity. Petitioners do not have any
criminal antecedents of like nature.
Learned Public Prosecutor has opposed the bail applications.
I have considered the contentions.
Considering the contentions put-forth by the counsel for the petitioners, I deem it proper to allow the bail applications.
These bail applications are accordingly allowed and it is ordered that the accused-petitioners shall be released on bail provided each of them
furnishes a personal bond of Rs. 50,000/-(Rupees Fifty thousand only) and two sureties in the sum 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 and any court to which the matter is transferred, on all
dates of hearing and as and when called upon to do so.
However, it is made clear that if the petitioner repeat the offence, State would be free to move application for cancellation of bail before the trial
Court.
A copy of this order be sent to concerned S.H.O. for recording this condition in the Village Crime Record Book so that in the event of petitioner's
repeating offence, S.H.O. can move the Court for cancellation of bail.
Copy of this order be placed in the connected file.