DEEPAK KUMAR Vs. STATE

JUDGEMENT

(1.) Copy of FIR submitted by the learned counsel for the petitioner on 29/3/2022, therefore, defects pointed out by Registry is overruled.

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 86/2022, Police Station Kotwali, District Jaisalmer, registered for the offence under Sec. 8/22 of the NDPS Act.

(3.) Learned counsel appearing for the petitioner stated that it is alleged, as per the prosecution that 630 tablets of Tramadol weighing 173.25 grams has been recovered from the accused-petitioner, which is below commercial quantity; the accused-petitioner is behind the bars since 8/3/2022; and that the trial will take time, therefore, benefit of bail may be granted to the present accused-petitioner.