SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this bail petition filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report Number 55/2023 of Police Station Dangiawas District Jodhpur in respect of offence(s) punishable under Sec. (s) 8/21 of NDPS Act.

(2.) Heard the arguments advanced by learned counsel for the applicant, learned public prosecutor and carefully perused the entire material available in case diary.

(3.) The petitioner was apprehended on 20/4/2023 while being in possession of 13 grams MD. Investigation and trial are likely to consume time. The recovered contraband weighs below the commercial quantity therefore, recording of finding envisaged under Sec. 37 of the Act is not a sine qua non for granting bail.