AMRITPAL KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Second bail application has filed by the petitioner under 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.606/2022 of Police Station Hanumangarh Town, District Hanumangarh, for the offence punishable under Sec. 8/21 of NDPS Act.

(2.) The first bail application was dismissed as not pressed vide order dtd. 14/10/2022 by this Court with liberty to file a fresh bail application after filing of the challan.

(3.) Learned counsel for the petitioner submits that the recovered contraband is below commercial quantity and now challan of the case has already been presented. The accused-petitioner is in judicial custody since 19/9/2022 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner