GANESH RAM 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.49/2022 registered at Police Station Shergarh, District Jodhpur, for offence under Sec. 8/20 of the NDPS Act.

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

(3.) As per prosecution, SHO Devendra Singh, P.S. Shergarh received a specific information that huge quantity of contraband (Ganja) is being transported in a container having registration number RJ-49-GA-2678. On 17/3/2022, after receiving aforesaid secret information SHO Devendra Singh, Police Station Shergarh alongwith the Police Officials conducted a Nakabandi at the road leading towards Balotra. After some time when the offending vehicle reached at the Nakabandi point the petitioner who was found sitting on the wheel of the offending vehicle was asked to allow the police personnel to conduct search of the offending vehicle. During search of the offending vehicle black coloured pulpy Narcotic Substance containing moisture (Ganja) weighing 6 quintal 47 kg 900 grams was recovered from 25 sacks.