SATYA NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.30/2023 of Police Station Sojat Road, District Pali for the offence punishable under Sec. 8/20 of the NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Mr. Tushar Sharma, nephew of petitioner, present-in-person, 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.