SANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.63/2021 registered at Police Station Dantor, District Bikaner for the offence punishable under Ss. 8/15 and 29 of NDPS Act.

(2.) Learned counsel for the petitioner submits that the Investigating Officer was examined in Court as PW-1 wherein he has clearly mentioned that no call details were available between the petitioner and the co-accused. Counsel further submits that petitioner has nothing to do with this alleged recovery. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor and Mr. Ramkera, ASI present-in-person have opposed the prayer made by the counsel for the petitioner for bail.