SATISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioner in connection with an FIR No.200/2022, Police Station Bhinmal, District Jalore, wherein he is charged for offences punishable under Sec. 8/21 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that the recovered contraband 5.60 gms smack is below commercial quantity and the petitioner has falsely been implicated and he is behind the bars since 18/5/2022.

(3.) Learned Public Prosecutor has opposed the bail application. Having heard learned counsel for the parties and without expressing any opinion on merits of the case, I deem it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.