JITENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.43/2018 of Police Station Arnod, District Pratapgarh for offence under Ss. 8/15 and 29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner submits that earlier bail was granted to the petitioner but he jumped the bail. Now the petitioner is in judicial custody since 25/3/2024. It is also submitted that the recovered contraband is below commercial quantity. Counsel further assures this Court that in future, the petitioner will remain present on each and every date before the trial court and if he again jumps the bail then the indulgence of bail may not be extended to the petitioner.