KARU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second 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.381/2022 registered at Police Station Chhoti Sadri, District Pratapgarh, for offences under Ss. 8/15 and 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 as per prosecution, on 11/12/2022, contraband (poppy husk/straw) weighing 153 Kgs. was recovered from the conscious possession of the present petitioner.