KUKA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicant is under arrest in connection with crime registered pursuant to F.I.R. Number 25/2023 of Police Station CBN, Neemach, in respect of offence punishable under Sec. 8/18(B) of Narcotic Drugs and Psychotropic Substances Act, 1985. He has approached this Court by way of this second application for bail under Sec. 439 Cr.P.C.

(2.) Earlier, applicant made an endeavor for seeking bail by way of filing first bail application which was disposed of without considering the merits of the case since it was not pressed.

(3.) Before I proceed to examine the rival contentions in connection with the questions of bail, it would be appropriate to briefly state the facts of the present case which are that based on the secret information, on 14/7/2023 at around 15.30 hours, a total of 4.400 Kgs. of contraband Opium was found in the possession of the petitioner under the Debari Bridge on the Udaipur-Dabok Highway in Udaipur. The petitioner was detained along with the contraband. As per seizure officer, since it was not possible to take proper action on the spot itself therefore, both the contraband and the petitioner were taken to the Narcotics Office in Neemuch, where further action of seizure and arrest was undertaken.