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Judgment
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.
No.31/2020, Police Station Rajiyasar, District Sriganganagar, for the offences under Sections 8/18 and 29 of NDPS Act.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioner that there is no case of like nature pending or decided against the petitioner. The recovered
contraband is below commercial quantity. Therefore, it is prayed that the petitioner may be enlarged on bail.
The learned Public Prosecutor opposes the bail.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail
application filed by the petitioner deserves to be accepted.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Subhash S/o Girdharilal, arrested
in connection with F.I.R. No.31/2020, Police Station Rajiyasar, District Sriganganagar, shall be released on bail; provided he furnishes a personal bond
ofRs.1,00,000/- (Rupees: One Lac Only) with two sound and solvent sureties of Rs.50,000/- (Rupees: Fifty 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.