SITARAM Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.95/2021 of Police Station Bajju, District Bikaner, for the offence punishable under Ss. 8/22, 8/29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that recovery of contraband was made from the possession of co-accused Bhupendra and Daya Ram. Counsel further submits that the present petitioner and co-accused Vikas, both were implicated with the aid of Sec. 29 of NDPS Act. Furthermore, co-accused Vikas has already been enlarged on bail by the co-ordinate Bench of this Court and the case of present petitioner is similar to that of co-accused; there is no other criminal antecedent against the present petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded.

(3.) Therefore, the benefit of bail should be granted to the accused-petitioner.