HARBANS SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the applicants under Sec. 439 Cr.P.C. The applicants have been arrested in connection with FIR No. 67/2024 registered at Police Station Dudhwa Khara, District Churu for the offence(s) under Sec. 8/15 of the NDPS Act.

(2.) Learned counsel for the accused-applicants submit that the applicants have been falsely implicated in the case. The recovered contraband is below commercial quantity. There is no other case registered against the applicants under the NDPS Act. The applicants are behind the bars. The trial may take long time to conclude. Thus, learned counsel submitted that the applicants may be enlarged on bail.

(3.) Per contra, learned Public Prosecutor vehemently opposed the bail application.