PRAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under sec. 439 of the Cr.P.C. in connection with FIR No.0304/2022, Police Station Anoopgarh, District Sri Ganganagar for the offences under Sec. 8, 21 and 29 of the N.D.P.S. Act

(2.) Mr. Thind, learned counsel for the applicant submitted that the applicant has been enroped only on the basis of information of the main accused (Ajay Kumar and Anil Kumar) from whom contraband substance (heroin) of 105.40 gram was recovered. Learned counsel argued that the persons from whom contraband substance was recovered have been enlarged on bail as the quantity was below commercial. Claiming parity, learned counsel argued that the applicant who is behind bars since 1/6/2022, is also entitled to be released on bail.

(3.) Learned Public Prosecutor vehemently opposed the bail application.