PAPAN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant second bail application has been filed under Sec. 439 Cr.P.C. on behalf of accused-petitioner Papan Khan S/ o Ghaseet Khan. The petitioner has been arrested in connection with FIR No. 163/2019 registered at Police Station Kotwali, District Pali for the offence(s) under Ss. 8/18 and 29 NDPS Act.

(2.) Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The accused-petitioner has nothing to do with the alleged offences. The principal accused from whom the recovery of alleged contraband was effected have already been released on bail. The petitioner has been made an accused in this case merely on the basis of statement of the principal accused.

(3.) Per contra, learned Public Prosecutor has vehemently opposed the bail application.