CHITTAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 41/2020 registered at Police Station Begun, District Chittorgarh for the offences under Ss. 8/15 and 8/29 of the N.D.P.S. Act.

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

(3.) Learned counsel for the petitioner submits that subject narcotic substance has not been recovered from the possession of the petitioner. He is accused under Ss. 8/15 and 8/29 of the N.D.P.S. Act. There is no evidence on record to connect the petitioner with alleged offence. The co-accused Radhakishan, Radheyshyam and Baluram have already been enlarged on bail. There is no criminal antecedents against the petitioner. The investigation has been completed. On the above grounds, he prays that the petitioner may also be enlarged on bail.