RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.253/2021, Police Station Arakshi Kendra Jaitsar, District Sriganganagar registered for the offence punishable under Ss. 8/22 and 29 of NDPS Act.

(2.) The first bail application was dismissed as not pressed by this Court vide order dtd. 25/8/2022. Learned counsel for the petitioner submits that the petitioner was implicated in this case under the aid of Sec. 8/29 of the NDPS Act and no recovery was made from the possession of the petitioner. Counsel further submits that no call detail report is available between the petitioner & main accused and recovery of contraband was made from co-accused Panchi Ram. The petitioner is in judicial custody and the trial of the case will take sufficiently long time. With these submissions, it is prayed that the benefit of bail may be granted to the accused-petitioner. Learned Public Prosecutor has opposed the prayer of bail.

(3.) I have considered the arguments advanced before me and gone through the material available on record. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.