SHRAWAN NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.23/2023 of Police Station Raas, District Pali for the offences punishable under Ss. 8/15 and 29 of NDPS Act. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for 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.