PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 80/2005 registered at Police Station Bapacha, District Baran for the offence(s) under sec. (s) 8/21 of the NDPS Act and later on for offence(s) under sec. (s) 8/21 & 8/29 of the NDPS Act.

(2.) Learned Counsel for the petitioner submits that he has falsely been implicated in this case. He submits that the contraband allegedly recovered from the possession of the co-accused is less than commercial, he is in custody since 3/10/2022, investigation as against him is complete, he has no criminal antecedents and prayed for his release on bail.

(3.) Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned Counsel for the petitioner, the material available in the case diary, his length of custody, recovery of the contraband from the co-accused being less than commercial and absence of criminal antecedents; but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.