Kuldeep Mathur, J
These applications for bail under Section 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with F.I.R.
No.401/2023 registered at Police Station Nayasahar, Bikaner, for offences under Sections 8/21 and 29 of the NDPS Act.
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioners submitted 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 applications.
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 applications filed by the petitioners deserve to be accepted.
Consequently, the bail applications under Section 439 Cr.P.C. are allowed. It is ordered that the accused-petitioners (1) Bhagu Ram @ Tara Chand
S/o Om Prakash and (2) Bhaniram S/o
Hiraram, arrested in connection with F.I.R. No.401/2023 registered at Police Station Nayasahar, Bikaner, shall be released on bail, if not wanted in
any other case, provided each of them furnishes a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each, to the satisfaction of learned
trial court, for their appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.
