DALARAM 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.50/2021, Police Station Mohangarh, District Jaisalmer, for the offences under Ss. 08/15 NDPS Act.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submit that after the rejection of the first bail application on 11/1/2022, statement of Seizure Officer has been recorded before the learned trial court as PW-1. In the statement of Seizure Officer, it has come on record that the total weight of the carry bags is about 6 kgs. and thus, the actual weight of the contraband is marginally above the permissible commercial quantity. He therefore submits that the petitioner may be enlarged on bail.