- (1.) Matter has been listed from the defect side. Defects pointed out by Registry is waived at this stage. Counsel for the petitioner is directed to remove the defects at the later stage after resumption of the Court work in routine manner.
(2.) Heard learned counsel for the petitioners through video conferencing. Learned Public Prosecutor is present in Court. The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.15/2020 registered at Police Station Kotwali, District Tonk for the offence(s) under Section 8 / 18 of NDPS Act.
(3.) Counsel for the petitioners submits that opium weighing to 1.20 Kg and 1.190 Kg alleged to have been recovered from the possession of the accused petitioners Devlal and Gopal respectively, which is less than commercial quantity. Counsel further submits that challan has already been filed by the police and the accused petitioners were arrested on 09.01.2020. They are not required for any further investigation, no such other case is pending against the accused petitioners and completion of the trial will likely to take time. Therefore, he implored to enlarge the accused petitioners on bail.;