GURPAL SINGH & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is second bail application under Section 439 of Cr.P.C. The petitioners have been arrested in connection with FIR No. 379/2015, Police Station Nimbahera, District Chittorgarh for the offence under Section 8/15 of the N.D.P.S. Act.

(2.) The recovery in the present case is 70 kgs. of Poppy Husk from two persons. It is pointed out that the petitioners are in custody since 21.08.2015 and till now, no witness has been examined.

(3.) Taking into account the facts and circumstances of the case, this Court deems it just and proper to release the petitioners on bail.