DEVRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first regular bail application filed by the applicant - Devram S/o Sarichand Rathore under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.52/2021 registered at Police-Station - Narcotics Cell, District - Indore (MP) for the offence punishable under Sec. 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985 and the applicant is in custody since 13/11/2021.

(2.) Counsel for the non-applicant/State was also heard who submits that co-accused Laxman is still absconding and hence prays for rejection of the bail application.

(3.) The applicant is directed to be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000.00(Rupees One Lakh) with one solvent surety of the like amount to the satisfaction of Trial Court/Committal Court for his regular appearance before the Trial Court/Committal Court during trial with a condition that he shall remain present before the Court concerned during trial. The applicant shall also abide by the conditions enumerated under Sec. 437(3) of Code of Criminal Procedure, 1973.