AFZAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.34/2022, registered at Police Station Hathuniya, District Pratapgarh, for offence under Sec. 8/21 of the N.D.P.S. Act.

(2.) Heard learned counsel for the petitioner as also the learned Public Prosecutor and perused the material available on record.

(3.) Learned counsel for the petitioner submits that the contraband recovered is below commercial quantity and no other cases are pending against him. Counsel further submits that charge sheet has already been filed. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.