SANJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.144/2023 of Police Station Jetsar, District Sri Ganganagar for the offences punishable under Sec. 8/15, 25 of the NDPS Act. They have preferred this bail application 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.

(3.) Learned Public Prosecutor has vehemently opposed the bail application and submitted that accused-petitioners are habitual offenders.