HEMRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Sec. 439 of Cr.P.C.

(2.) F.I.R. No. 64/2022 was registered at Police Station Bakani, District Jhalawar for offence under Sec. 8/21 of NDPS Act. Later on charge-sheet has been filed for the offences under Ss. 8/21 & 8/29 of NDPS Act.

(3.) It is contended by counsel for the petitioner that the petitioner has falsely been implicated in this case. It is further contended that nothing was recovered from the possession of the petitioner and he has been made accused solely on the basis of interrogation of co-accused which is not admissible in evidence as same is hit by under Sec. 25 of the Evidence Act.