DEVKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heardthe learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.

(2.) The petitioner has been arrested in FIR No.227/2019 of Police Station Purani Abadi, District Sri Ganganagar for the offence punishable under Sec. 8/22 NPDS Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that as per the prosecution story, 1250 tablets containing narcotic substance Tramadol weighing 500 gms. have been recovered from the possession of the petitioner, however, out of 1250 only 10 tablets have been taken as samples and sent for FSL. It is also submitted that the police have not sent the total 1250 tablets for FSL and on this count alone the petitioner is entitled to be enlarged on bail.