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Judgment
This bail application has been filed under Section 438 CrPC. in connection with FIR No.986/2019 registered at Police Station Kotputali, District Jaipur
for the offences under Section(s) 8/15, 8/20 N.D.P.S. Act whereupon the investigation was commenced. Apprehending his arrest, the petitioner
moved the bail application before the court below, which were dismissed. Hence, the bail application has been filed.
Learned counsel for the petitioner submits that after granting interim bail by this court, the petitioner has already appeared before the SHO for
investigation.
Learned Public Prosecutor informs that the investigation has been conducted.
Looking into the allegations levlled against the petitioner and after taking into consideration rival submissions of the parties, without expressing any
opinion on merits of the case which may otherwise affect outcome of the trial, I allow this bail application under Section 438 Cr.P.C.
Therefore, the SHO of the Police Station, Kotputali, District Jaipur is directed that in the event of arrest of the petitioner namely, Shishram S/o Shri
Sultan he shall enlarge him on bail provided he furnishes a personal bond in the sum of Rs.20,000/- with one surety in the like amount to his satisfaction
on the following conditions:
(i) He shall make himself available for interrogation by Investigating Officer as and when required;
(ii) He shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him
from disclosing such facts to the court or to any Police Officer;
(iii) He shall not leave India without previous permission of the court.
(iv) He shall not commit same and similar offence during the period of bail.