PANNA RAM Vs. CENTRAL NARCOTICS BUREAU

JUDGEMENT

(1.) These applications for a regular bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with F.I.R. No.02/2021, registered at Police Station CBN, Neemuch, for offences under Ss. 8/15 and 25 of the NDPS Act.

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

(3.) Learned counsel for the petitioners submitted that recovery of contraband (Poppy Husk/Straw) weighing 2939.800 kgs. was made by a team of CNB from a truck bearing Registration No. RJ-19-GC-2999. Learned counsel submitted that as per prosecution, at the time when above mentioned truck was intercepted by a team of CNB, the petitioner- Panna Ram was found sitting on the wheel of the offending vehicle whereas the petitioner- Dhannaram was sitting beside him. The petitioner- Devendra Kumar Siyag is registered owner of the offending vehicle and it is alleged that the contraband was loaded in the vehicle under his instructions.