DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant applications for bail have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in custody in relation to F.I.R. No.191/2020 dtd. 25/6/2020, registered at Police Station Ratangarh, District Churu for the offences under Ss. 8/18, 25 of NDPS Act.

(2.) Learned counsel for the petitioners submits that the contraband recovered by the petitioners (Head Constables) was duly handed over to the authority concerned, though there was a delay in handing over the same, because the petitioners were under apprehension that since they were not having the power to recover the contraband in question, therefore, some disciplinary inquiries would be initiated against them.

(3.) Learned Public Prosecutor though opposes the bail application, but submits that the quantity of the contraband recovered also raises a question, whether the quantity of the contraband in question has duly been deposited by the petitioners or not.