DEVKI NANDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an application for bail filed by the accused petitioners in the case under Sections 8/19 and 8/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as 'N.D.P.S. Act').

(2.) THE prosecution case stated in brief as disclosed in the FIR No. 1/95 lodged on 21.10.1995 at 8.00 P.M. is that in the crop year 1994-95 the accused petitioners along with other cultivators have been granted licences for opium poppy cultivation as per policy decision taken by the Central Government.

(3.) IT is also alleged that the accused persons named in the FIR have collected Rs. 2,000/- from each cultivator of villages Jawanpura, Hanseda, Amargarh, Bhaggu Nagar and Meghpura etc. and gave it to one 'Aarakshi' of the department. The total collection at the aforesaid rate after investigation was found to be Rs. 2,51,000/- at the time of lodging the FIR.