Vijay Bishnoi, j. - (1.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.
(2.) The petitioner has been arrested in FIR No. 387/2018 of Police Station Kotwali, District Sri Ganganagar for the offences punishable under Sections 8/22 and 29 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. It is submitted that the Seizure Officer as well as Investigating Officer did not follow the mandatory provisions of law while seizing the drugs. Learned counsel for the petitioner has submitted that the petitioner is in judicial custody since long and the trial of the case will take time, therefore, he may be enlarged on bail.;