PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.12/2020, Police Station Begu, District Chittorgarh, registered for the offences under Sections 8/15 and 8/25 of the NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that in the notice of Section 50 of the NDPS Act, third option was given by the Seizure Officer. Therefore, it is clear cut violation of Section 50 of the NDPS Act. In support thereof, learned counsel has placed reliance on a decision of the Supreme Court in State of Rajasthan Vs. Parmanand & Anr. , 2014 5 SCC 345.