AMIN KHA Vs. STATE

JUDGEMENT

(1.) This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C seeking regular bail in connection with FIR No. 338/2019 registered with Police Station Sangriya, District Hanumangarh for the offence punishable under Section 8/22 of the NDPS Act.

(2.) It has been contended by learned counsel for the applicant that applicant is innocent and allegedly certain tablets of Tramadol are stated to have recovered from his possession, charge-sheet has already been filed, he is incarcerated for more than three months, he shall abide by conditions and shall face the trial, noting is to be recovered anymore, no criminal antecedents are there, so accused be released on bail at this juncture.

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