HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.315/2020 of Police Station Chittorgarh Sadar, District Chittorgarh for the offences punishable under Ss. 8/15 and 8/25 of the NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Mr. Logar Lal Dangi, brother of petitioner, present-in-person, submits that the petitioner has falsely been implicated in this case. It is further submitted that the recovered contraband is below commercial quantity. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.