ISHU DAGALA 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.176/2023 registered at Police Station Jawaharnagar, District Sriganganagar for offences under Ss. 8/18, 20, 25 and 29 of the NDPS Act and Sec. 3/25(1-B)(a) and 35 of Arms 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 narcotic contraband was not recovered from the conscious possession of the present petitioner Learned counsel further submitted that the co-accused persons namely Murari Lal @ Kaliya Lattu (S.B. Criminal Miscellaneous Bail Application No.7084/2023), Akshy Dagla (S.B. Criminal Miscellaneous Bail Application No.6350/2023) and Bejnath (S.B. Criminal Miscellaneous Bail Application No.5493/2023) have already been enlarged on bail by this Court vide orders dtd. 13/7/2023, 26/5/2023 and 18/5/2023 respectively. Learned counsel for the petitioner further submitted that the narcotic contraband recovered in the matter is below commercial quantity.