HARISH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.190/2020 Police Station Jamsar, District Bikaner for the offence punishable under Ss. 8/15, 29 of NDPS Act.

(2.) Counsel for the petitioner submits that no recovery was made from the possession of the present petitioner and he was implicated in this case with the aid of Sec. 29 of NDPS Act. Counsel further submits that the main accused in this case viz. Jagdish Singh and Harmesh Singh @ Kalu have been granted bail by this Court. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor vehemently opposed the bail application.