DEVA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application filed under Sec. 439 of the Criminal Procedure of Code is for grant of regular bail. The accused was arrested on 30/3/2021 and has, since then, in custody in connection with crime registered pursuant to First Information Report No.46/2021 P.S. Dangiawas, District Jodhpur in respect of offence(s) punishable under Sec. (s) 8/15 of the Narcotic Drugs and Psychotropic Substances Act (for short "the Act").

(2.) I have appreciated the submissions advanced by the learned counsel and learned Public Prosecutor and have gone through the evidence available on record.

(3.) I may briefly refer to the relevant aspects of the case of prosecution as emerging from the FIR. As per the FIR, an information was received that petitioner Devaram and co-accused Ashok Sau were indulged in illicit trade and transportation of contraband drugs and they were about to transport a consignment of poppy straw on kud-Ramnagar road by a motor-cycle. The information was taken down in writing and raid party under the leadership of SHO Kanhaiyalal was formed. It is alleged that on 30/3/2021 at about 10:55 a.m., the police party reached Hingonia to Salwat where a car bearing registration No. RJ-14-UH-1881 was intercepted. On inquiry, the person sitting on the driving seat disclosed his name to be Devaram.