GANPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Arrested in furtherance of FIR No.2422023, registered at Police Station Siriyari, District Pali, petitioner has filed this application under Sec. 439 Cr.P.C. (Sec. 483 of the BNSS, 2023) for releasing him on bail. The petitioner is charged for offences punishable under Sec. 818 of the NDPS Act.

(2.) Earlier, applicant made an endeavor for seeking bail by way of filing first bail application which was disposed of without considering the merits of the case since it was not pressed. Now post recording of statement of seizure officer, this second bail application has been moved.

(3.) The accusation against the petitioner-accused is that on 19/10/2023, during a police blockade, a public transport bus bearing number RJ-22-PA-4139 of Rajasthan Roadways was checked and 4.530 kgs. of contraband opium was recovered from a bag in the possession of the petitioner, who was traveling on the bus.