NIRVEL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.187/2021, Police Station Kesarisinghpur, District Sriganganagar for the offences under Ss. 28, 29 and 30 of N.D.P.S. Act and Sec. 188 IPC.

(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 without any rhyme or reason, the petitioner has been arrested only on the suspicion that he came within 400 mts. of the international border to receive the delivery of heroin in question.