GURNAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No. 235/2022, registered at Police Station Anoopgarh Sriganganagar, District Sriganganagar for the offences under Ss. 188, 201, 109 and 120-B of the Indian Penal Code, 1860 (hereinafter referred to as IPC') and Ss. 8, 21, 28, 29 and 30 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as NDPS Act').

(2.) Mr. Thind, learned Counsel for the applicant submitted that the applicant has been arrested on 12/4/2022 for absolutely no reason and rhyme and has been kept incarcerated for more than a year.

(3.) While asserting that there is no evidence worth the name against the applicant, learned Counsel navigated the Court through various relevant documents, viz relevant part of the charge-sheet, the call detail report and interrogatory note and statement of applicant under Sec. 67 of the NDPS Act.