DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.28/2019 of Police Station, Karda, District Jalore for the offences punishable under Ss. 8/15 of NDPS Act and 465 and 476 of I.P.C. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegation against the petitioner is to the effect that he along with co-accused Om Prakash have transported huge quantity of narcotic contraband poppy straw above commercial quantity in a vehicle. Learned counsel for the petitioner has further submitted that in the charge-sheet, the police has concluded that they have identified the petitioner and co-accused Om Prakash on the basis of CCTV footage of the road from where the vehicle was passed.