HEER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.VIII(IO)07/NCB/JZU/2022, Police Station NCB Jodhpur, District Pali, registered for the offences punishable under Ss. 8/18, 25 and 29 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that no recovery has been made from the possession of the petitioner. The petitioner has been implicated in this case with the aid of Sec. 29 of the NDPS Act. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioner.

(3.) Learned Special Public Prosecutor has opposed the bail application and submits that recovered contraband is commercial quantity and there is a call detail report between the present petitioner and the main accused, therefore, the benefit of bail may not be granted to the accused-petitioner.