SHANKARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.110/2018, registered at Police Station Balesar, District Jodhpur Rural, for the offences under Ss. 8/15 and 25 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) weighing 11 quintal, 40 kgs was recovered from the conscious possession of the co-accused - Devi Lal who has already been enlarged on bail by the co-ordinate Bench of this Court vide order dtd. 11/3/2019 in S.B. Criminal Misc. IInd Bail Application No.2293/2019. Learned counsel further submitted that on the basis of the disclosure statements of the co- accused Devi Lal, another co-accused - Banshi Ram was arrested by the Investigating Agency; co-accused - Banshi Ram has also been enlarged on bail by the co-ordinate Bench of this Court vide order dtd. 19/1/2019 in S.B. Criminal Misc. IInd Bail Application No.771/2019.