MOHAMMAD KASIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On consideration of submissions made on behalf of the respective parties and the material made available for my perusal and more particularly looking to the quantity of the narcotic drugs recovered from the possession of the petitioner and also the fact that as per the statement made by counsel for the petitioner that no other criminal case has ever been registered against the petitioner, but without expressing any final opinion on the merit and de-merit of the case, I am inclined to grant benefit of bail to the accused-petitioner.

(3.) Consequently, the bail application filed under Section 439 Cr.P.C. is allowed.