RAJESH Vs. EXCISE CIRCLE INSPECTOR

JUDGEMENT

(1.) The 1st accused in Crime No.19/2018, registered under Sections 20(b)(ii)(C) and Section 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act) is the applicant in B.A.No.2996/2019, whereas the 3 rd accused in the same crime is the applicant in B.A.No.2765/2019.

(2.) The prosecution case is that, on 25.10.2018 at 5.45 p.m., the accused and others were found to be in possession of 1.800 kgs. of hashish oil and were arrested.

(3.) Heard the learned Public Prosecutor as well as the counsel for the petitioners in this regular bail application filed under Section 439 Cr.P.C.