BACCHAN SINGH Vs. STATE OF RAJSTHAN

JUDGEMENT

(1.) The learned counsel for the petitioner contends that only 16 kg. of Doda Post was allegedly recovered from the petitioner. It is less than the commercial quality.

(2.) This Court had sought information from the investigating officer about the petitioner's antecedent. The learned Public Prosecutor states that there is no adverse antecedent. Therefore, it seems to be the first offence of the petitioner.

(3.) Without expressing any opinion on the merits and demerits of the case, but looking to the totality of the facts and circumstances of the case, this Court is inclined to grant the bail application of the petitioner under Section 439 Cr.P.C.