IMRAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.589/2022 of Police Station Nohar, Hanumangarh for the offences punishable under Ss. 8/21 and 29 of the NDPS Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners submits that the petitioners have falsely been implicated in this case. It is further submitted that recovered contraband is below commercial quantity. The accused-petitioners are in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioners may be enlarged on bail. Learned Public Prosecutor has vehemently opposed the bail applications.

(3.) 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.