RAMDEV Vs. STATE

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.03/2020, P.S. Khinwara, District Pali, for the offences under Ss. 8/15, 29 NDPS.

(2.) In view of the order passed by this Court on 18/2/2022, Seizure Officer Mr. Manoj Kumar is present in the Court. He has filed his affidavit wherein it is stated that he was dealing with the commercial quantity of the contraband for the first time and was not aware about the directions issued by this Court and the notification issued by the Director General of Police. He further submitted that in a recent case wherein the commercial quantity of contraband was recovered, he has followed the entire procedure in accordance with the judgment of this Court as well as the directions issued by the Director General of Police. He submitted that it was a bona fide error and he undertakes that in future, no such lapses will be committed by him while investigating the matters of such nature.

(3.) Considering the fact that it was a bona fide error and the undertaking given by Mr. Manoj Kumar, a lenient view is taken in the matter by not taking any further action against him but at the same time, he is warned that if such lapse is occurred in future, stern action will be taken against him.