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Judgment
Sujoy Paul, J
This is the first application filed by the applicant/accused under Section 439 of Cr.P.C for grant of bail in connection with Crime No.01/2021 registered
at Police Station, Balakwada, Distt. Khargone for the offences registered under Sections 8/20 of Narcotics Drugs and Psychotropic Substances Act,
1985. The applicant is in custody since 1/1/2021.
Learned counsel for applicant submits that co-accused Rizwan has been granted bail in M.Cr.C. No. 19395/2021 on 17/5/2021. The applicant is
similarly situated. The challan has been filed. Applicant has no criminal record. As per prosecution story, 15 kg. ganja and 250 gm. charas is allegedly
recovered from applicant which is less than the commercial quantity. The applicant may be enlarged on bail.
The prayer is opposed by Shri Sisodiya, learned G.A, but he fairly admitted (i) challan has been filed; (ii) applicant has no criminal record (iii) co-
accused Rizwan has been granted bail.
Considering the aforesaid, I deem it proper to enlarge the applicant on bail.
Resultantly, the present application stands allowed.
It is directed that the applicant Sadashiv be released from custody on his furnishing a personal bond in the sum of Rs.2,00,000/- (rupees two lakh) with
one solvent surety of the like amount to the satisfaction of the Trial Court for his appearance before the Trial Court as and when required. He shall
abide by the conditions enumerated under section 437(3) of the Cr.P.C.
c.c as per rules.