DEVI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 100/2021 registered at Police Station Tibbi, District Hanumangarh for the offences under Ss. 8/22 and 8/29 of N.D.P.S. Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that after completion of investigation, charge-sheet has already been filed under Ss. 8/22 and 8/29 of the N.D.P.S. Act. There is no evidence against the present petitioner to connect him with the allged offence. He further submits that no recovery has been made from the petitioner. He has been involved in this case for supplying narcotic substance on the basis of statement of the co- accused. On the above ground, he prays that the petitioner may also be enlarged on bail.