KAMLESH DHAKAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.60/2020, registered at Police Station Bagoda, District Jalore for the offence under Ss. 8/15 and 29 of the NDPS Act.

(2.) Learned counsel for the applicant submitted that the applicant has been roped in on the basis of information received under Sec. 27 of the Evidence Act and he has been accused of offence under Sec. 29 of the NDPS Act.

(3.) Learned counsel submitted that the co-accused Ladhuram, from whom the recovery of contraband substance was made has been enlarged on bail by a Coordinate Bench of this Court by an order dtd. 2/11/2023, passed in his bail application and hence, the present applicant be released on bail.