MUKESH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 116/2019 of Police Station Tibi, Distt. Hanumangarh for the offence punishable under Ss. 8/15, 25 of the NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the recovered contraband from the petitioner is below the commercial quantity. The accused-petitioner is in judicial custody since 22/5/2019 and therefore, the benefit of bail should be granted to the petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.