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Judgment
Manoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.VIII(IO)07/NCB/JZU/2022, Police Station NCB Jodhpur, District Pali, registered for the offences punishable under Sections 8/18, 25 and 29 of the NDPS Act.
Learned counsel for the petitioner submits that no recovery has been made from the possession of the petitioner. The petitioner has been implicated in this case with the aid of Section 29 of the NDPS Act. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioner.
Learned Special Public Prosecutor has opposed the bail application and submits that recovered contraband is commercial quantity and there is a call detail report between the present petitioner and the main accused, therefore, the benefit of bail may not be granted to the accused-petitioner.
I have considered the arguments advanced before me and gone through the material available on record.
Looking to the facts that the recovered contraband is commercial quantity and there is a call detail report between the present petitioner and the main accused, therefore, no case is made out for grant of bail to the petitioner.
Hence, the instant bail application is hereby dismissed.