SHAHRUKH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 416/2020 registered at Police Station Anta, District Baran for the offence under Section(s) 8/20 of the Narcotic Drugs and Psychotropic Substances Act and later on for the offence under Section(s) 8/20 & 8/29 of the N.D.P.S. Act.

(2.) It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submits that the petitioner is in custody since 08.09.2020, investigation as against him is complete, the contraband allegedly recovered from his possession is less than commercial quantity, he has no criminal antecedents of like nature and prays for release of the petitioner on bail.

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