SAMPAT KUMAR VAISHNAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.199/2022, Police Station Pratapnagar, Distt. Bhilwara for the offence under Sec. 8/18 of NDPS Act.

(2.) Learned counsel for the petitioners submits that the recovered contraband is below the commercial quantity. Learned counsel further submits that no other criminal case of similar nature has been registered against the petitioners. The petitioners are in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioners.

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