JAIPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.189/2022, Police Station Tibbi, District Hanumangarh registered for the offences punishable under Ss. 8/18 and 29 of the NDPS Act. Learned counsel for the petitioner submits that challan of the case has been presented and the recovered contraband is below commercial quantity. The petitioner is in judicial custody since 10/1/2024 and the trial of the case will take sufficiently long time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner. Learned Public Prosecutor has opposed the prayer of bail.

(2.) I have considered the arguments advanced before me and gone through the material available on record. 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 Sec. 439 Cr.P.C.

(3.) Accordingly, the bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioner - Jaipal S/o Late Shri Mukhram shall be released on bail in connection with F.I.R. No.189/2022, Police Station Tibbi, District Hanumangarh provided he executes a personal bond in a sum of Rs.2,00,000.00 with two sureties of Rs.1,00,000.00 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.