ANURADHA SHUKLA, J. - (1.)This is first application under Sec. 439 of the Code of Criminal Procedure 1973 for grant of bail filed on behalf of the applicants who have been arrested relating to FIR/Crime No.596/2023 dtd. 29/9/2023 registered at Police Station Vindhyanagar, District Singrauli for the offence punishable under Ss. 8/21 and 29 of NDPS Act.
(2.)Learned counsel for the applicants submits that the applicants are in custody since 29/9/2023 and the trial will take considerable time to conclude. He further submits that the applicants are innocent and have falsely been implicated in the case. The applicants are the permanent resident of district and there is no possibility of their absconding or tampering with prosecution evidence. They are ready to furnish adequate surety and shall abide by all the conditions to be imposed by the Court. Upon these grounds, it is prayed that the applicants be released on bail.
(3.)On the other hand, learned counsel for the State has opposed the bail application and prayed for its rejection.