PRITAM KUMAR Vs. STATE OF M.P.

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.503/2022 Registered at Police Station Shipra Path, Jaipur City (South) for the offence(s) under Ss. 8/20 of N. D. P. S. Act.

(2.) Learned counsel for the petitioner submits that the petitioner has been wrongly implicated in this case. He is behind the bars since 3/7/2022. Recovered contraband article is below the commercial quantity and conclusion of trial may take long time.

(3.) Learned Public Prosecutor has opposed the bail application.