HIRENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for petitioner and the learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) CONTENTION of the learned Counsel for petitioner is that petitioner has been found in possession 1 Kg. of Opium whereas, the commercial quantity of the Opium is 2.5 Kg. Petitioner was arrested on 4/5/2010 and since then he is in jail. Investigation is complete. Trial will take a long time. There is no previous criminal case ever registered against the petitioner. He would undertake not to indulge in such offence in future.

(3.) CONSIDERING the submissions made at the bar, the nature of accusation, the materials on record and all other facts and circumstances of the case, I deem it just and proper to enlarge the petitioner on bail.