DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner Dinesh, who is in custody in relation to F.I.R. No.115/2022 dtd. 11/8/2022, registered at Police Station Panchori, District Nagaur, for the offences punishable under Ss. 8/21 and 8/29 of NDPS Act and Ss. 420, 467, 471 and 120-B of IPC.

(3.) Counsel for the petitioner submits that vide order dtd. 14/3/2023, first bail application of the petitioner was rejected. However, the petitioner was granted liberty to approach this Court after filing of the charge-sheet. He submits that on that date, the charge-sheet was not on record. He draws the attention of this Court to the charge-sheet, wherein it has been specifically mentioned that the contraband recovered from the petitioner is MDMA, weighing 21 gms. He further submits that in the FSL report dtd. 8/12/2022, it has been found that the contraband recovered from the petitioner is Mephedrone (4 methyl methcathinone). He places reliance upon the order dtd. 27/4/2023 passed in SB Criminal Misc. Bail Application No.2502/2023 in which, a Coordinate Bench has enlarged co-accused Opila Ram and Sohan Ram on bail.