BHAGAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No. 49/2019, Police Station Hathuniya, District Pratapgarh, for the offences under Sec. 8/15 read with 29 of N.D.P.S. Act.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioners and learned Public Prosecutor.

(3.) Counsel for the petitioners submits that the quantity recovered contraband is below the commercial quantity and there is no case of the like nature pending or decided against the petitioners. Challan after investigation has been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on bail.