OMARAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The jurisdiction of this court has been invoked by way of filing the instant bail application under Sec. 439 CrPC at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below:

(2.) In nutshell, the facts of the case are that on 3/3/2023, Sonu, SI, CBN Singoli along with his team upon receiving an information intercepted a Bus bearing registration No.RJ09 PA3037 and 3rd seat from the driver seat Petitioner Oma Ram was interrogated and on search being made 4 Kg 350 gms opium was recovered from a bag which was lying on his lap, whereafter he was arrested and a case under Sec. 8 /18, 29 of the NDPS Act was registered. His first, second and third bail applications being SBCRLMB Nos.14909/2023, 1192/2024 & 15673/2024 were dismissed as not pressed by this Court vide orders dtd. 23/11/2023, 4/7/2024 & 14/1/2025. Hence, the instant application for bail.

(3.) It is contended on behalf of the accused-petitioner that the petitioner is arrested in this 3/3/2023, no case for the alleged offences is made out against him and his incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioner and he has been made an accused based on conjectures and surmises.