MANI RAM @ MUNNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The instant bail application under Section 439 Cr.P.C. has been filed on behalf of the petitioner Mani Ram @ Munna who is in custody in connection with F.I.R. No.112/2014, Police Station Sadar, Nagaur for offence under Section 8/15 of the N.D.P.S. Act.

(3.) Learned counsel for the petitioner contends that the petitioner was admittedly not present at the time of recovery of contraband poppy straw which was effected by the S.H.O., P.S. Sadar, Nagaur on 22.4.2014 from the Hotel Nirmala. He submits that as per the agreement collected by the Investigating Officer during investigation, the premises had been taken on rent by co-accused Jetha Ram. The electric connection also stood in his name. Jetha Ram has been granted anticipatory bail by this Court vide order dated 28.8.2015 passed in S.B. Crl. Misc. Bail Application No.3262/2015. He thus submits that there being no material on the record of the case so as to connect the petitioner with the alleged crime, he also deserves to be released on bail.