PANCHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 483 of BNSS (Sec. 439 of Cr.P.C.) has been filed by the petitioner, who has been arrested in connection with F.I.R. No. 49/2025, registered at Police Station Parvatsar, District-Didwana-Kuchaman, for the offences under Ss. 8/18 of 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 submits that the petitioner has been falsely implicated in this case. He further submits that the petitioner is a farmer and the allegation against him is that he was found cultivating opium poppy plants.