DHARAMPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed these bail applications under Section 439 Cr.P.C.

(2.) F.I.R. No.164/2019 was registered at Police Station Ramgarh Sethan, District Sikar for offence under Sections 8/15 NDPS Act.

(3.) It is contended by counsel for the petitioner-Dharampal that at the time of seizure, the vehicle number of Bolero was mentioned as RJ14UA5135, whereas in the charge-sheet vehicle number is mentioned as RJ15TA1269. It is contended that petitioner was not arrested from the spot and he has been falsely implicated in this case.