RAMKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.464/2020 registered at Police Station Sikandara, District Dausa for the offence(s) under Section(s) 8/21, 8/27 of NDPS Act.

(2.) It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submitted that the contraband allegedly recovered from his possession is less than commercial quantity. Learned counsel submitted that the petitioner is in custody since 20.11.2020, investigation as against him is complete, he has no criminal antecedents and prayed for his release on bail.

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