BILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been preferred by the petitioner under Sec. 483 of BNSS (Old Sec. 439 Cr.P.C.) in connection with FIR No.74/2024 registered at Police Station Sangariya, District Hanumangarh for the offences punishable under Ss. 8/15 and 29 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case. It is urged that the implication of the present petitioner rests solely on the disclosure statements of the co-accused. The recovery in question was effected from the conscious possession of the co-accused and no contraband was recovered from the present petitioner.

(3.) It is further contended that no other criminal case is pending against the petitioner and the only allegation attributed to him is based on the statements of co-accused Shamsher Singh and Jagtar Singh @ Avtar Singh, who allegedly stated that the contraband was placed in the truck by the petitioner Munna for further supply.