PANKAJDAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 483 BNSS (Sec. 439 Cr.P.C.) has been filed by the petitioner who has been arrested in connection with FIR No.184/2022 registered at Police Station Banswara, District Banswara, for offences under Ss. 8/15 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 the contraband (poppy husk/straw) weighing 05 Quintal 60 Kgs. and 600 grams was recovered from one pick-up truck having registration No.MH-48-T-1711. Learned counsel submitted that the co-accused Farsaram was found sitting on the wheel of the offending vehicle. The co-accused Farsaram while he was in judicial custody, in his statements recorded under Sec. 27 of the Indian Evidence Act, stated that he had procured the recovered contraband from another co-accused Mahipal Vishnoi. The co-accused Mahipal Vishnoi on being arrested, in the statements recorded under Sec. 27 of the Indian Evidence Act divulged an information that he had procured the contraband from present petitioner.