ANESH 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.392/2018 of Police Station Nimbahera Kotwali, District Chittorgarh for the offences punishable under Ss. 81/15, 8/25 and 8/29 of NDPS Act. He has preferred this fourth bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that as per the prosecution story, the police recovered 66 kgs. of poppy straw from a car on 23/8/2018.