MAHENDAR KUMAR GOYAL,J. - (1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.204/2020 registered at Police Station Transport Nagar, District Jaipur City (East) for the offence(s) under Section(s) 8/21 of NDPS Act.
(2.) It is contended by 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 06.11.2020, investigation as against him is complete, he has no criminal antecedents of like nature and prayed for his release on bail.
(3.) Learned Public prosecutor opposing the bail application submitted that the petitioner has criminal record and he does not deserve indulgence of bail.;