LAXMAN GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under sec. 439 of the Cr.P.C. in connection with FIR No.0033/2020, Police Station Javda, District Chittorgarh for the offences under Sec. 8 and 15 of the N.D.P.S. Act.

(2.) Learned counsel for the applicant argued that 47.10 kg contraband was recovered from Sumer, who was riding on a motorcycle and vide order dtd. 13/8/2020, a co-ordinate Bench of this Court has granted bail to him. It is asserted that the applicant is being prosecuted on the basis of statement/information given by the main accused (Sumer) who has deposed that he was going to supply the contraband substance to the present applicant.

(3.) It is also informed that the other accused persons, namely, Mahadev Ram, Chandan and Mukesh have been enlarged on bail by a co-ordinate Bench of this Court vide orders dtd. 20/7/2021, 28/3/2022 and 14/10/2020.