JAGDISH JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner who is under arrest for committing the offence under Sec. (s) 8/15 and 8/25 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (the 'Act'), as per the FIR No.185/2021 registered at Police Station Sadar, District Chittorgarh, has come up before this Court under Sec. 439 CrPC seeking bail. The first application for bail was disposed of without considering the merits of the case since it was not pressed by the petitioner.

(2.) On the basis of a seizure effected by S.H.O. of police station Sadar, Chittorgarh a formal FIR mentioned above was registered against the petitioner on 15/7/2021 at the said Police Station alleging inter alia that police laid Naka at a road leading from Rithola Circle to Bhilawara and intercepted a car bearing Registration No. GJ-01RN-2349 being boarded by Petitioner himself and other co-accused and allegedly recovered 461 Kgs. of Poppy Straw from the vehicle.

(3.) After investigation, charge-sheet has already been filed against the petitioner besides other co-accused. During the trial, statements of not a single witness have been recorded so far.