RAMESH Vs. STATE

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. 219/2015 of Police Station, Baap, District Jodhpur Rural for the offence punishable under Section 8/15 NDPS Act. He has preferred this second bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that after rejection of first bail application, charge-sheet has been filed against the petitioner for the offences punishable under Section 8/15 NDPS Act. It is argued that as a matter of fact the petitioner and his father were holding permit for possession of lanced poppy heads for personal consumption and poppy heads recovered from the house of the petitioner are collected by them under the said permit. It is argued that the petitioner has deposited the seized lanced poppy heads for his personal consumption and not for the purpose of selling the same.