ANISH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor and perused the material available on record.

(2.) The petitioners have been arrested in connection with FIR No. 271/2019 of Police Station Pratapnagar, District Udaipur for the offences punishable under Ss. 8/18 and 8/29 of NDPS Act. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that as per prosecution story only 93 grams of opium was recovered from the petitioners which is below commercial quantity. Learned counsel for the petitioners has also submitted that the police have also shown recovery of Rs.5,87,000.00 from the possession of the petitioners but the said money is in relation to business transaction with the firm of the petitioner Ramesh Kumar. Learned counsel for the petitioners has submitted that the petitioners are in judicial custody, therefore, they may be enlarged on bail.