JITENDRA KUMAWAT Vs. STATE

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with the FIR No.19/2021, Police Station Dhamotar, District Pratapgarh for the offence under Sec. 8/25 of NDPS Act.

(2.) Learned counsel for the petitioner submits that the petitioner was merely owner of the vehicle and a copy of the agreement has already been supplied to the Investigating Officer. In these circumstances, bail may be granted to the petitioner.

(3.) Learned Public Prosecutor vehemently opposed the bail application filed by the petitioner.