VEDPRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.419/2022 of Police Station Sangaria, District Hanumangarh for the offence punishable under Sec. 8/18 and 25 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has prepared special amalgam of opium by mixing sugar and other contents with 700 grams opium milk, which is recovered by the police during investigation. It is further submitted that no investigation/recovery is pending against him. Charge-sheet of the case has been filed. The main accused Kamla has already been enlarged on bail by coordinate Bench of this Court vide order dtd. 28/9/2022 in SB CRLMB No. 11810/2022. The accused-petitioner is behind the bars since long and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.