SUKHCHAIN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.90/2021 registered at Police Station Rajiasar, District Sri Ganganagar, for the offences under Ss. 8/21 and 22 of the NDPS Act.

(2.) The first bail application filed on behalf of the petitioner being S.B. Cr. Misc. Bail Application No.8571/2022 was rejected by this Court vide order dtd. 13/4/2023 as not pressed with liberty to file a fresh bail application after recording of statement of Seizure Officer as well as Investigating Officer before competent criminal court.

(3.) As per the prosecution, on 20/5/2021, during routine patrolling, the police team had seen a Swift Car bearing No.PB-10-FB-1982 coming from Bikaner. The said car was stopped by the police team. Co-accused Gur Amrit Singh was driving the said car; another co-accused Simranjeet Singh was sitting besides him whereas the present petitioner was found sitting on the back seat of the offending vehicle. On a thorough search of the car, total 39500 tablets of NRX Calviidol-100 SR Tramadol Hydrochloride weighing 13272 gms. were recovered.