GUNESHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons mentioned, the application No.01/2024 for early hearing of the case, is allowed.

(2.) The instant bail application has been filed by the applicant under Sec. 439 Cr.P.C. The applicant has been arrested in connection with FIR No.54/2024 registered at Police Station RGT Rawlinadi, District Barmer for the offence(s) under Sec. 8/15, of the NDPS Act.

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