SHYAMLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.90/2024, registered at Police Station Osian, District Jodhpur Rural, for the offence under Ss. 8/22 of NDPS.

(2.) Learned counsel for the petitioner submitted that as per the prosecution, contraband Mephedrone (MD) weighing 14.40 gms. was recovered from the residential house of the present petitioner. Learned counsel for the petitioner contended that the petitioner has been falsely implicated in the present case.

(3.) Lastly, learned counsel for the petitioner submitted that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.