GANSHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. third bail application under Sec. 439 Cr.P.C. has been preferred claiming the following relief:

(2.) The petitioner has been arrested in connection with FIR No.122/2020 registered at Police Station Padukallan, District Merta for the offence under Sec. 8/15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act').

(3.) The bone of contention in the present case is the recovery of contraband (poppy straw) weighing 288 kgs 230 gms from a truck bearing registration No.MH 18 BG 2289, being driven by present petitioner Ghanshyam, accompanied by co-accused Suresh and one Bhura Ram; the said Bhura Ram managed to escape from the spot. During the course of investigation, one Ramniwas was also implicated in this case, on the basis of information of the co-accused.