MANJINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.71/2024 registered at Police Station Hanumangarh Town, District Hanumangarh, for offence under Sec. 8/21 of the NDPS Act.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners submits that co-accused persons namely Vikas Kumar (S.B. Cr. Misc. Bail Application No.2306/2024) and Naveen Kumar (S.B. Cr. Misc. Bail Application No.1992/2024); and Gurtej Singh @ Fauji (S.B. Cr. Misc. Bail Application No.1502/2024) have already been enlarged on bail by this Court vide orders dtd. 27/2/2024 and 9/2/2024 respectively. Learned counsel submitted that the contraband recovered from the petitioners is below commercial quantity. The petitioners are in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioners.