PARVATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.58/2019, Police Station Anandpur Kalu, District Pali, registered for the offence under Sections 8/18, 29 of NDPS Act.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioner through video conferencing and learned Public Prosecutor present in person. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that petitioner is a lady and the benefit of bail has already been granted by the coordinate Bench of this Court to the main-accused persons from whom custody alleged contraband was recovered; petitioner is accused of Section 29 of NDPS Act; as per direction of this Court, petitioner surrendered before the learned trial Court, but her bail application was rejected; and that the trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.