ALLA BAX Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.523/2015 of Police Station, Sangariya, District Hanumangarh for the offences punishable under Sections 8/21, 8/22 and 8/29 of Narcotic Drugs and Psychotropic Substances Act and 8-C/27 B (2) of Drugs and Cosmetics Act. He has preferred this bail application under Section 439 Cr.P.C., 1973

(3.) Learned counsel for the petitioner has argued that the recovery of medicine was made from the co-accused Allahdita and no recovery has been effected at the instance of the petitioner. He further submitted that the co-accused Allahdita has already been enlarged on bail by this Court on 01.10.2015.