NEERAJ VALMIKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.258/2023 registered at Police Station Raisinghnagar, District Anoopgarh for the offences punishable under Ss. 8/21 and 29 of the NDPS Act. Learned counsel for the petitioner submits that recovered contraband is below commercial quantity. The similar situated co-accused Vikash Bansal @ Khabbu has already been granted bail by this Court. The challan of the case has already been presented. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

(2.) Learned Public Prosecutor has opposed the bail application. I have considered the arguments advanced before me and gone through the material available on record.

(3.) Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail. Accordingly, the bail application under Sec. 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner - Neeraj Valmiki S/o Shri Govind Valmiki shall be enlarged on bail in FIR No.258/2023 registered at Police Station Raisinghnagar, District Anoopgarh provided he furnishes a personal bond in the sum of Rs.2,00,000.00 with two sureties of Rs.1,00,000.00 each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.