VEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.296/2022 of Police Station Shiv, District Barmer for the offences punishable under Sec. 8/15 of the NDPS Act and Sec. 19/54 of the Rajasthan Excise Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that recovered contraband is below commercial quantity. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application and has submitted that accused-petitioner is habitual offender.