- (1.) Heard learned counsel for the petitioners as well as learned counsel for the complainant through video conferencing. Learned Public Prosecutor is present in Court.
(2.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.163/2020 registered at Police Station Chiksana, District Bharatpur for the offence(s) under Section 8 / 20 of N.D.P.S. Act.
(3.) Counsel for the petitioners submits that the allegation against the accused petitioner Satish Kumar of having 1kg and 650 gram Ganja in his possession without license, which is much below the commercial quantity. There is no evidence against the petitioner Niranjan Singh, no recovery was made from him. Counsel further submits that no such other case is pending against the accused petitioners. Completion of the trial is likely to take time. Therefore, he implored to grant of bail to the accused petitioners.;