KHURSHIDA BEGUM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 232/2016 registered at Police Station Gandhi Nagar, Jaipur City Jaipur for the offence(s) under Sec. 8/21 of the N.D.P.S. Act, 1985.

(2.) Counsel for the petitioner submits that co-accused Vaheed Khan has already been released on bail by the Co-ordinate Bench of this court vide order dtd. 27/9/2016 passed in S.B. Criminal Misc. Bail Application No. 9874/2016. Counsel further submits that the petitioner is registered owner of the vehicle and contraband has been recovered from the co-accused. Counsel further submits that the petitioner is in custody and the trial will take long time.

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