SHIVWSINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 483 BNSS on behalf of accused-applicant. The accused-applicant was arrested in connection with FIR No. 124/2025 dtd. 25/2/2025 registered at Police Station Kho Nagoriyan, District Jaipur City (East) for the offence(s) under Ss. 8 & 21 of NDPS Act .

(2.) Learned counsel for the accused-applicant has submitted that the accused-applicant is the sole bread earner of the family who is aged approximately 40 years. It is further submitted that charge-sheet has been filed in the instant matter. Further, it is submitted that the quantity which is recovered from the accused-applicant is 605 grams.

(3.) Per contra, learned Public Prosecutor has vehemently opposed the bail application.