SUNIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with F.I.R. No.168/2023 registered at Police Station Rajiyasar, District Sri Ganganagar, for offences under Ss. 8/15, 25 and 29 of the NDPS Act. Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(2.) Learned counsel for the petitioners submitted that the contraband recovered from the petitioners is below commercial quantity. No case of similar nature is pending against the petitioners. Learned counsel submitted that the petitioners are in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the bail application.

(3.) Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge the petitioners on bail.