HASAM AJMERI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 439 Cr.P.C. has been filed on behalf of the petitioner for the alleged offences punishable under Sec. 8/15, 25, 29 of NDPS Act in connection with FIR No.65/2021 registered at Police Station Nikumbh, District Chittorgarh.

(2.) Heard counsel appearing for the petitioner and Public Prosecutor. Perused the challan papers as submitted on record.

(3.) Counsel for the petitioner submits that the present accused petitioner was just the owner of the vehicle Alto car and no contraband has been recovered from the said vehicle. It is the submission that the said vehicle was borrowed by the wife of his brother on the premise that his son is not well and requires the vehicle to take him to the hospital and just because of humanity he handed over the vehicle to her. Counsel further submits that the present accused petitioner cannot be related to any of the incident which culminates into the offence. He further submits that the accused Noor Jaha B. has already been released on bail by the trial Court vide order dtd. 11/5/2021. Counsel for the petitioner submits that there is no criminal antecedent of the present accused petitioner.