MUKESH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order governs the disposal of bail application filed under Section 438 of Cr.P.C. by Shri S.K. Sharma, Advocate on behalf of the applicant Mukesh pertaining to F.I.R. No. 1/2010 of Police Station Garoth District Mandsoor, registered for the offences under Section 8/29 of N.D.P.S. Act.

(2.) Heard the learned counsel for the petitioner as also learned Special Public Prosecutor for the Union of India and perused the material on record.

(3.) Learned counsel for the petitioner canvassed that the recovery of 9 Kg and 900 grams of opium has been made from the accused Saudan Singh and Shankar Singh. No recovery has been made from the possession of the petitioner. The petitioner Mukesh apprehends his arrest to be made by the police on the basis of the statements of Saudan Singh and Shankar Singh and hence he deserves to be granted indulgence of pre-arrest bail.