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Judgment
Madan Gopal Vyas, J
The petitioner has been arrested in connection with FIR No.419/2022 of Police Station Sangaria, District Hanumangarh for the offence punishable under Section 8/18 & 25 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the petitioner has prepared special amalgam of opium by mixing sugar and other contents with 700 grams opium milk, which is recovered by the police during investigation. It is further submitted that no investigation/recovery is pending against him. Charge-sheet of the case has been filed. The main accused Kamla has already been enlarged on bail by coordinate Bench of this Court vide order dated 28.09.2022 in SB CRLMB No. 11810/2022. The accused-petitioner is behind the bars since long and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.
Learned Public Prosecutor has vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Vedprakash S/o Shri Kanwaruram Ji shall be released on bail in connection with FIR No.419/2022 of Police Station Sangaria, District Hanumangarh provided he executes a personal bond in a sum of Rs.1,00,000/-with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.