MUNNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.36/2020, registered at Police Station Bagri Nagar, District Pali for the offences under Ss. 8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) Learned counsel for the applicant submitted that quantity of the contraband substance recovered from the applicant is below commercial (2 kg and 50 gms of Opium milk) and co-accused (Kailash Bishnoi and Shyam Lal Bishnoi) have been enlarged on bail by this Court vide order dtd. 5/5/2020 passed in S.B. Criminal Miscellaneous Bail Application No. 4118/2020 : Kailash Bishnoi and Anr. Vs. State of Rajasthan and the case of the present applicant is not different from that of co-accused.

(3.) Learned counsel submitted that there is no other case of like nature pending against the applicant and thus prayed that the applicant be enlarged on bail as the trial of the case is likely to take substantial time.