NARPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.71/2023, Police Station Binjrad, Distt. Barmer for the offence under Sec. 8/15 of NDPS Act.

(2.) Mr.Jaswant Singh, cousin brother of the petitioner is present in person. He submits that the recovered contraband is below the commercial quantity. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

(3.) Learned Government counsel has opposed the bail application.