MANGILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 60/2019, Police Station Rathanjana, Pratapgarh for the offence under Sec. 29 of the NDPS Act, 1985.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Counsel for the petitioner submits that the recovered contraband is below the commercial quantity. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.