NARPAT DAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 483 BNSS has been filed by the petitioner who has been arrested in connection with F.I.R. No. 113/2023 registered at Police Station Sanchore, District Jalore for the offences punishable under Ss. 8/15 and 29 of NDPS Act.

(2.) As per the prosecution, during routine patrolling being conducted by the police party of Sanchore Police Station led by Sub-Inspector-Satyadev Singh, a black coloured Creta car bearing registration No. GJ-01-HU-6309 and one silver coloured SUV bearing registration No. GJ-01-HQ-1349 did not stop on the signal given by the police. The police party of Sanchore P.S. started chasing these vehicles and in order to stop the vehicles, also informed concerned Police Stations viz. Chitalwana and Jhab to carry out blockade (Nakabandi).

(3.) When both the vehicles were chased by the patrolling party, the black coloured Creta car which was being driven at a very high speed lost its balance and fell in a gorge falling under the territorial jurisdiction of Police Station Jhab. Two persons sitting in the black coloured Creta car made an attempt to flee from the spot, however, police party successfully nabbed one person i.e. present petitioner. The other person who was successful in fleeing away from the spot was recognized as Jaswant Singh.