DEEPAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.99/2015 of Police Station, Hiranmagari, District Udaipur for the offences punishable under Section 8/22 of Narcotic Drugs and Psychotropic Substances Act, 1985 read with Rule 65-A of Narcotic Drugs and Psychotropic Substances Rules, 1985 and Sections 176, 177 and 120-B Indian Penal Code and Sections 18(C), 18(A), 18(B) and 22(1) CCA of Drug and Cosmetics Act, 1940 read with Rule 65(5) of Drug and Cosmetics Rules 1945. He has preferred this bail application under Section 439 Cr.P.C., 1973 Learned counsel for the petitioner has submitted that the main accused - Smt. Rekha Agrawal W/o Vikash Agrawal has been granted benefit of the anticipatory bail by this Court on 12.05.2015. It is also submitted that the allegation against the petitioner is to the effect that he has purchased some Fortwin Injection (Pentazocine Injection) from her. It is also submitted that the charge-sheet has already been filed.

(3.) Learned Public Prosecutor has opposed the bail application.