SHAMBHU RAV Vs. STATE OF RAJASTHAN

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 since 18/5/2022 in connection with F.I.R. No.113/2021, Police Station Suhagpura, District Pratapgarh, registered for the offences punishable under Ss. 8/15, 29 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that no recovery of contraband was made from the possession of the petitioner and he has been implicated in this case with the aid of Sec. 29 of NDPS Act. Challan of the case has been presented and no investigation is pending, therefore, benefit of bail should be granted to the petitioner.

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