JASKARAN SINGH 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.199/2020, Police Station Goluwala, District Hanumangarh, registered for the offence under Section 8/22 of NDPS Act.

(2.) Heard learned counsel for the petitioner appearing through video call and learned Public Prosecutor present in person. Perused the material available on record.

(3.) Learned counsel for the petitioner through video call stated that alleged recovered contraband Trio-SR Tablets weighing 205 gms. is below commercial quantity and it was recovered from coaccused Balraj Singh, who has already been granted benefit of bail by this Court, therefore, benefit of bail may be granted to the petitioner.