ANUP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.330/2022 of Police Station Gogamedi, District Hanumangarh. Petitioner No.1 has been arrested for the offences punishable under Ss. 8/15 & 29 NDPS Act & petitioner no.2 has been arrested for the offences punishable under Sec. 8/15 of NDPS Act & 3/25 of Arms Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Mr. Vishnu Kumar, brother of the petitioners submits that the petitioners have falsely been implicated in the present case and the recovered contraband is below commercial quantity. The accused-petitioners are behind bars and the trial of the case will take 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 the petitioner Banta Singh is a habitual offender.