TULSIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No.217/2022 Police Station Bekriya, District Udaipur, for the offences under Sec. 8/15, and 29 of NDPS Act.

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

(3.) Learned counsel for the petitioner submitted that on 4/12/2022 at Malera Toll, police stopped one Swift car bearing registration No.RJ-27-TA-9249. On being interrogated, the driver of the car disclosed his name as Rahul. The person sitting on the passenger seat disclosed his name to be Bhupendra. Both the co-accused persons informed them that they were escorting a Ciaz car, loaded with contraband (poppy husk). Learned counsel submitted that during investigation, police found the Ciaz car in an abandoned condition from which contraband (poppy husk) weighing 111.200 Kg was recovered.