SANTOSH KUMAR 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.116/2023 Police Station Nal, District Bikaner for the offences punishable under Ss. 8/18 and 25 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that recovered contraband is below commercial quantity; no other case is registered against the petitioner and co-accused Shyam Singh has already been granted bail by co-ordinate Bench of this Court vide order dtd. 23/6/2023. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioner.

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