GOPI S/O MODA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 483 BNSS who has been arrested in connection with the FIR No.50/2026 dtd. 8/3/2026 registered at the Police Station Kareda District Bhilwara for the offence under Sec. 8/18 and 20 of the NDPS Act.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this case while alleging that the petitioner was found cultivating total of 408 opium and 60 ganja plants, weighing 14 kg 580 gms (opium plants) and 21 kg 220 gms (ganja plants), in the agricultural field belonging to him.

(3.) In support of his contention, counsel has placed reliance upon the order of this Court dtd. 1/5/2025 passed in SBCRLMB No.5293/2024 : "Vala Ram v. State of Rajasthan", Relevant portion of the said order is reproduced hereunder: