GHANSHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.12/2020 of Police Station Begu, District Chittorgarh for the offences punishable under Ss. 8/15, 8/25 and 8/29 of NDPS Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that he shifted the narcotic contraband from one place to another. It is further submitted that no recovery has been affected from the petitioner. It is argued that the petitioner was running a pickup on hire and upon asking of one person, he shifted some bags from one place to another without knowing that the bags contained narcotic contraband. It is further submitted that the main accused Pappu, from whom the narcotic contraband was recovered, has already been enlarged on bail.