SHISHPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has approached this Court under Sec. 439 of the Cr.P.C. seeking bail. He has been arrested for violating the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) as per FIR No.85/2023 registered at Police Station Pilibanga, District Hanumangarh in respect of offence(s) punishable under Sec. (s) 8/15 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The first application for bail was disposed of without considering the merits of the case since it was not pressed by the petitioner.

(3.) On the basis of a seizure effected by Sushil Kumar, SHO Station Pilibanga, District Hanumangarh, a formal FIR mentioned above was registered against the accused alleging inter alia that on February 16, 2023, at about 2:40 pm, on the road from Suratgarh to Hanumangarh, near Radha Swami Dera, SHO Sushil Kumar of Pilibanga police station stopped a bus number RJ-31-PA4432 during a blockade. It was suspected that some contraband was kept in the bus. Sanjeev @ Sanjay Kumar was driving the bus. Upon being searched, 342 kg of poppy straw was recovered from the luggage box of the bus. Sanjeev @ Sanjay Kumar stated that he and Shishpal had brought this contraband. Shishpal had disembarked along the way.