KULDEEP VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in connection with FIR No.100/2011 registered at Police Station Molasar, District Nagaur for the offences under Ss. 8/15 and 8/29 of the NDPS Act, 1985.

(3.) Brief facts of the case are that on 26/9/2011, the Station House Officer (SHO) of Police Station, Molasar, on the basis of a secret information, seized a truck bearing registration No.HR 45 5428, wherein after the search, 36 Quintals 95 kgs 300 Grams poppy straw (Doda Post) was found; whereafter, the police registered the aforementioned FIR and one co-accused Vijaypal the truck driver was arrested, while the other person (the present petitioner) ran away.