SATYANARAYAN Vs. STATE

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No. 266/2019 of Police Station Kotwali, Distt. Chittorgarh for the offences punishable under Ss. 8/18 of NDPS Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioners submit that the recovered contraband from the petitioners is below the commercial quantity. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time for disposal. Therefore, the benefit of bail should be granted to the petitioners.

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