SIRAJ @ TANGA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the material available on record.

(2.) This second bail application has been moved after filing of the charge-sheet against the accused Siraj @ Tanga for the offence punishable under Section 8/21 NDPS Act.

(3.) The learned counsel for the petitioner submits that he is an addict of brown sugar and that is why, he brought some quantity of brown sugar for his own consumption. This fact has also come on record in the inquiry note submitted by the Sub-Inspector, PS Bhupalpura, District Udaipur. The learned counsel further submits that only 8.2 grams of alleged brown sugar was recovered from his possession which is a little more than small quantity but very less than the commercial quantity. The learned counsel also submits that the accused-petitioner is in custody since 2nd May, 2016 and is seriously suffering because he could not consume the psychotropic substance of which he is addict during his detention. The learned counsel thus prayed that the accused-petitioner may kindly be enlarged on bail.