HARUN KHAN 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.105/2022 of Police Station Nohar, District Hanumangarh, for the offence punishable under Sec. 8/21 of NDPS Act. The first bail application was dismissed as not pressed with liberty to file afresh after filing of the charge-sheeet vide order dtd. 15/3/2022.

(2.) Learned counsel for the petitioner submits that the recovered contraband is below commercial quantity and challan of the case has already been presented. The accused-petitioner is in judicial custody since 28/2/2022 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.

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