SUKHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No. 100/2022, Police Station Kherapa, District Jodhpur, for the offences punishable under Ss. 8/15 and 8/25 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(2.) The first bail application was dismissed as not pressed by this Court on 7/7/2022 with a liberty to file fresh bail application after filing of the challan.

(3.) Learned counsel for the petitioner submits that now the challan of the case has already been presented and no investigation is pending against the accused-petitioner. Learned counsel further submits that the recovered contraband is below commercial quantity. The accused-petitioner is in judicial custody 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.