BHAKHARRAM @ BHAGIRATH Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 172/2014 registered at Police Station Kherapa, Jodhpur, for the offence under Sections 8/15 of NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(3.) It is submitted that although if the petitioner was arrested in connection with commercial quantity of poppy husk, but there is no iota of evidence against him with the crime. Further it is submitted that the name of petitioner has not been disclosed by the main accused, therefore, when there is no evidence against the petitioner then obviously it is a case of false implication. According to learned counsel for the petitioner the accused petitioner has arrest without any evidence, therefore, he may be enlarged on bail.