KISHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the applicant who is in custody in connection with F.I.R. No.131/2021, Police Station Gajner, District Bikaner for the offences under Ss. 8/15 and 29 of the NDPS Act.

(2.) Heard learned counsel for the applicant as well as learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the applicant submits that the recovery of 60 Kgs poppy straw was made from co-accused Khet Singh. After completion of investigation, charge sheet has been filed against the present applicant with the aid of Sec. 29 of the NDPS Act, however, there is no evidence on record to connect him with the alleged offence. He further submits that the present applicant is under custody since 6/2/2022. No other case is pending under the provisions of NDPS Act against the present applicant. It is prayed that the applicant may be enlarged on bail.