AAILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with FIR No.79/2022, Police Station Rajiyasar, District Sri Ganganagar for the offences under Ss. 8/15 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Mr. Bijarnia, learned counsel for the applicant argued that the applicant is being implicated only on the basis of call details.

(3.) It was argued that the SIM in question has been registered in the name of the applicant after 7 days of the incident and therefore, the prosecution's case is absolutely untenable.