RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No. 355/2020 registered at Police Station Devli, District Tonk for the offences under Sections 8/15, 8/25 and 8/29 of the N.D.P.S Act.

(2.) Learned counsel for the petitioner submits that name of the petitioner is not mentioned in the FIR. He further submits that the police has recovered alleged contraband from the possession of co-accused Hukumaram and Ashok and the police had arrested the petitioner on the statement of co-accused. He further submits that petitioner is in judicial custody since 25.05.2021. Charge- sheet has been filed. He also submits that co-accused Hukmaram, Rajkumar Panchar @ Raju Panchar and Ashok have already been enlarged on bail by the co-ordinate Bench of this Court vide order dated 07.04.2021 and 01.02.2021 respectively. As per rejection bail order, the petitioner has criminal antecedents of three cases, which pertains to Indian Penal Code, 1860. Hence, the accused- petitioner may be released on bail.

(3.) Learned Public Prosecutor has strongly opposed the bail application.