MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 CrPC has been filed by the petitioner Mangi Lal S/o Kalu Ram Gurjar apprehending his arrest in connection with F.I.R. No.109/2020 registered at the Police Station Bassi, District Chittorgarh for the offences under Ss. 8/18 and 8/29 of the NDPS Act.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and perused the case diary.

(3.) Learned counsel for the petitioner vehemently and fervently urged that there is no evidence worth the name on the record of the case to connect the petitioner with the offences alleged. As per the conclusion of the Investigating Officer, the petitioner got provided opium weighing 2.5 kg to the principal accused through his brother-in-law Bagdi Ram. As per the learned counsel, the implication of the petitioner in this case is totally unwarranted. He, thus, urges that the petitioner deserves indulgence of pre-arrest bail.