ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Abdul Rahim Khan Advocate on behalf of the applicant Arjun Singh pertaining to FIR no. 57/2009 of Police Station G. R. P. , Kota in the offences under sections 8/18 of N. D. P. S. Act.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that 500 gms of opium is alleged to have been recovered from the possession of the petitioner. The quantity of opium recovered from the possession of the petitioner is ofcourse a bit more than small quantity but much less than the commercial quantity which is 2. 500 kgs. The petitioner has been in custody since 14. 7. 2009. After completion of investigation, the police has filed the charge-sheet which is pending trial, hence, he may be granted indulgence of bail.