KALU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.247/2022, registered at Police Station Dechu, District Jodhpur for the offences under Ss. 8/22 and 25 of the NDPS Act.

(2.) Mr. Bishnoi, learned counsel for the applicant argued that the applicant, who is 18 years and 2 months of age used to work simply as a salesman at the Jhunjhar Medical Store (from where the seizure was made) as is evident from the material on record.

(3.) He invited Court's attention towards the secret information, seizure memo and the proceedings undertaken thereat and highlighted that as per the information given by the informant also, the owner of the Jhunjhar Medical Store is Nakhat Singh. He further submitted that though at the time of inspection/seizure, the applicant was found present at the store, but the co-accused Nakhat Singh appeared and accepted the drug store to be owned and operated by him.