ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.90/2023 of Police Station Sangaria, District Hanumangarh for the offences punishable under Ss. 8/21, 22, 25, 29 of the NDPS Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Mr. Rajesh Kumar, brother of petitioners Anil Kumar and Gurameet Singh and Mr. Kawaljit Singh, husband of petitioner Parkash Kour @ Preet, present-in-person submit 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 applications.