AWARTAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. 56/2022 dtd. 25/4/2022, registered at Police Station Chhatargarh, District Bikaner, for the offences under Ss. 8/22, 25, 29 of NDPS Act.

(2.) Learned counsel representing the petitioner submits that the petitioners have falsely been implicated in the case and by a bare perusal of the charge-sheet, it cannot be made out that the quantity recovered from the petitioners was not below commercial quantity.

(3.) Per contra, learned Public Prosecutor opposes the bail application and submits that the statement of Investigating Officer and Seizure Officer is yet to be recorded and thus, the petitioners may not be enlarged on bail, at this stage.