SHIV GORAKH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the accused-petitioner who is in custody in connection with FIR No.357/2023, Police Station Bhankrota, District Jaipur (West) for offences punishable under Ss. 8/21, 8/22 and 8/25 of the NDPS Act. After investigation, police filed charge-sheet before the learned court below.

(2.) The second bail application preferred by the petitioner was dismissed as withdrawn with liberty to renew the prayer for bail after recording statement of the Seizure Officer. Now, seizure officer has been examined during the course of trial. Thus, this third bail application has been preferred.

(3.) It is contended by learned counsel for the petitioner that the accused petitioner has falsely been implicated in this case. He contends that petitioner has nothing to do with the alleged recovery of contraband opium.