MANMOHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.222/2024 registered at Police Station Nokha, Dist. Bikaner, for the offences under Ss. 8/22 of the NDPS Act. Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(2.) Learned counsel for the petitioners submits that the contraband recovered from the petitioners is below commercial quantity. The petitioners are in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioners. Per contra, learned Public Prosecutor has opposed the bail application. Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.

(3.) Consequently, the bail application under Sec. 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners (1) Manmohan S/o Kamal Singh and (2) Shivraj Singh S/o Kansingh Rajput arrested in connection with F.I.R. No.222/2024 registered at Police Station Nokha, Dist. Bikaner, shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of Rs.1,00,000.00 and two sureties of Rs.50,000.00 each, to the satisfaction of learned trial court, for their appearance before that court on each and every date of hearing and whenever called upon to do so till completion of the trial.