BHANWARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 3rd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.54/2020, P.S. Rajiyasar, District Sri Ganganagar, for the offences under Ss. 8/22 and 29 of NDPS Act.

(2.) It is submitted by learned counsel for the petitioner that the second bail application was rejected by the Court after the statements of Investigating Officer were recorded. Since then, the statements of PW/2 - Laxman Ram and PW/3 - Seizure Officer have also been recorded.

(3.) Submissions have been made that the petitioner has been implicated based on statements of co-accused - Baig Raj and Updesh recorded under Sec. 67 of the NDPS Act, which are not admissible in evidence.