RAJU RAM BISHNOI Vs. UNION OF INDIA

JUDGEMENT

(1.) Arrested in furtherance of FIR No.VIII(IO)10/NCB/JZU/2019, registered at Police Station NCB Jodhpur Unit, District Jodhpur, petitioner has filed this application under Sec. 439 Cr.P.C. for releasing him on bail. The petitioner is charged for offences punishable under Sec. 8/15, 8/18, 8/25 and 8/29 of the Narcotic Drugs and Psychotropic Substances Act 1985.

(2.) The first application for bail was disposed of without consid- ering the merits of the case since it was not pressed by the petitioner, while recording of statement of seizure officer and in- vestigation officer were still pending. Now post recording of state- ments, this second bail application has been moved.

(3.) I have appreciated the submissions advanced by the learned defence counsel and learned Public Prosecutor and have carefully perused the material available on record.