ROHIT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 120/2019 of Police Station Purani Abadi, Distt. Sriganganagar for the offences punishable under Ss. 8/21 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the recovered contraband from the petitioner is below the commercial quantity. The accused-petitioner is 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 petitioner.

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