VISHNU DEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.606/2021, Police Station Sanchore, Distt, Jalore for the offence under Ss. 8/18, 29 of NDPS Act.

(2.) Learned counsel for the petitioner submits that recovery of contraband was not made from the possession of the petitioner. During investigation, the petitioner was implicated in this case with the aid of Sec. 29 of the NDPS Act. There is no criminal antecedent against the petitioner. He is in judicial custody since 16/7/2022 and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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