RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.VIII[10]/03/NCB/JZU/2020 of NCB, Jodhpur for the offence under Ss. 8/18 & 8/29 of NDPS Act.

(2.) Heard learned counsel for the petitioner as well as learned Special Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that there is no recovery of contraband from the possession of the present petitioner. He further submits that the co-accused persons from whom the recovery of contraband has been made have already been enlarged on bail by this Court. He prays that since the petitioner is 75% handicapped, therefore, he may be enlarged on bail.