HARJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.94/2023, registered at Police Station Lalgarh Jatan, District Sriganganagar, for offences under Ss. 8/15 and 18 of the NDPS Act and Sec. 3/25 of the Arms Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the materials available on record.

(3.) Learned counsel for the petitioner submits that the recovered contraband is below commercial quantity. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.