PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with FIR No.154/2023 registered at Police Station Anupgarh, District Sri Ganganganagar, for offence under Ss. 8/21, 25 of NDPS Act.

(2.) Heard learned counsel for the petitioner as also the learned Public Prosecutor and perused the material available on record. Learned counsel for the petitioner submits that contraband recovered from the petitioner is below commercial quantity. He further submits that the accused-petitioner is in judicial custody and the trial of the case will take sufficiently long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Per contra, learned Public Prosecutor opposed the bail application.