NARAYAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.36/2021, registered at Police Station Bhadsaura, District Chittorgarh, for offences under Ss. 8/15, 8/25 and 8/29 of the NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that on 3/4/2021, during routine nakabandi, a motorcycle No.RJ-27-BL- 2873 was flagged down. At that time, driver of one Maruti Van bearing No. RJ-27-UB-6304 on seeing police personnel fled away from the spot, abandoning the vehicle at the spot. The police personnel during search of the Maruti Van recovered contraband (poppy straw) weighing 83 Kg 100 gms. A case under Sec. 8/15 of the NDPS Act was registered. The police during investigation found that registered owner of the Maruti Van was the petitioner.