GOPAL DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R. No.216/2022 of Police Station Rohida, District Sirohi for the offence punishable under Sec. 8/20 of the N.D.P.S. Act.

(2.) Learned counsel for the petitioners submits that the recovered contraband is below commercial quantity. The petitioners are in judicial custody and the trial of the case will take sufficiently long time to be concluded. Therefore, the benefit of bail may be granted to the accused-petitioners.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.