KRISHNA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.53/2024 of Police Station ' RIICO Area, District - Barmer for the offences punishable under Ss. 8/21 and 29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this present case. It is further submitted that the recovered contraband is below commercial quantity. It is also submitted that co-accused Ameda Ram @ Amu has already been granted bail by this Court vide order dtd. 21/3/2024. The accused-petitioner is in custody since long and the trial of the case will take long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has vehemently opposed the bail application and submitted that the petitioner is a habitual offender.