AMARJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. seeking regular bail in connection with FIR No. 292/2023 registered at Police Station Hindumalkot, District Sri Ganganagar for the offence under Sec. 8/21 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) Learned counsel for the applicant submitted that the quantity of contraband substance recovered (98 grams smack) is below commercial and all the co-accused namely Manjeet Singh @ Mannu, Gurpreet Singh and Sandeep Singh @ Tinkku, have already been enlarged on bail by this Court vide separate orders dtd. 18/12/2023 and 20/12/2023 in S.B. Cr. Misc. Bail Application Nos. 15808/2023 and 16207/2023.

(3.) While asserting that no other case is pending against the applicant, learned counsel prayed that the applicant, who is behind the bars since 15/11/2023, be enlarged on bail.