VIJAY KUMAR NAYAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with F.I.R. No.220/2023 registered at Police Station Suratgarh City, District Sri Ganganagar, for the offences punishable under Ss. 8/18 and 29 of the NDPS Act.

(2.) Heard learned counsel for the petitioners as also the learned Public Prosecutor and perused the material available on record.

(3.) Learned counsel for the petitioners submit that the contraband recovered from the petitioners is below commercial quantity. No case of similar nature is pending against the petitioners. The petitioners are 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-petitioners.