BALVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the accusedpetitioner against the order dtd. 20/5/2023 passed by the Special Judge (NDPS Cases) & Additional Session Judge, Bhawani Mandi, District Jhalawar (Rajasthan), by which, the bail application, filed by the accused-petitioner under Sec. 439 Cr.P.C. in FIR No.191/2020 registered at Police Station Bhawani Mandi, District Jhalawar for the offence under Ss. 8, 15, 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 has been dismissed.

(2.) Learned counsel for the accused-petitioner submitted that as per the prosecution story, 60 kg. poppy husk has been recovered from the accused namely Balveer Singh, Sukhjinder Singh and Sarabjeet Singh, who were going in a truck, loaded with 300 bags of onion.

(3.) Learned counsel submitted that the present accusedpetitioner was arrested on 24/5/2020 and since then he is behind bars.