SANJEEV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this bail petition filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report Number 12/2022 of Police Station Dudhwakhara, District Churu in respect of offence(s) punishable under Sec. (s) 8/15, 8/25 and 8/29 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) Heard the arguments advanced by learned counsel for the applicant, learned public prosecutor and carefully perused the entire material available in case diary.

(3.) Mr. Bhagirath Ray Bishnoi, learned counsel for the applicant submits that the petitioner is in custody since one and a half year; that only 60 kg. poppy husk was allegedly recovered from the car of the petitioner which is marginally above of commercial quantity. He thus, urges that the petitioner has falsely been implicated in the case and may be released on bail.