NAEEM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petition under Sec. 482 of Code of Criminal Procedure, 1973 (Cr.P.C.) has been preferred on behalf of the petitioner for reducing the surety amount from two sureties of Rs.1.00 lakh each, to one surety of Rs.1.00 lakh, in FIR No.0753/2022 under Sec. 21/29 NDPS Act registered at PS: Narela Industrial Area.

(2.) In brief, the petitioner was admitted to bail vide order dtd. 27/7/2023 by the learned Special Judge, NDPS (North), Rohini, New Delhi on furnishing of personal bond in the sum of Rs.1.00 lakh with two sureties of like amount. An application moved on behalf of the petitioner for reduction of two sureties of Rs.1.00 lakh each, to one surety of Rs.1.00 lakh, was dismissed by the learned Trial Court vide impugned order dtd. 16/9/2023.

(3.) Learned Trial Court rejected the application for reduction of surety amount, after referring to CRL.M.A.22603/2023 in BAIL APPLN.44/2023 Pargan Ram Alias Nikka v. State, decided on 23/8/2023 by a Single Judge of this Court. The reduction of number of sureties in aforesaid case was declined, relying upon Supreme Court Legal Aid Committee (Representing Undertrial Prisoners) v. Union of India, (1994) 6 SCC 731 as observed in para 3 as under:-