CHANDRA SHEKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for second bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.09/2023 registered at Police Station Mandore, District Jodhpur for the offences under Ss. 8/21 and 29 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that as per the FSL report dtd. 8/5/2023, the following result of examination has been given:-

(3.) In view of the above, learned counsel for the petitioner submits that as per the FSL report, the recovered article is not MDMA. Moreover, even the drug Tramadol allegedly recovered in the present case 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.