KANHAIYA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of third bail application filed under Section 439 of Cr. P. C. by Mr. Vinay Pal Yadav Advocate on behalf of the applicant Kanhaiya lal pertaining to F. I. R. No. 619/2008 at police station Behror, district Alwar in the offences under Sections 8/20 of N. D. P. S. Act.

(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the recovery of alleged Ganga has been made from the accused Maaman Singh on 20. 03. 2009. He had inadvertently put a wrong argument that a false recovery of 1. 700 kgm ganga was shown from the possession of the petitioner. In fact, the petitioner has been made an accused in this case on the basis of information supplied by the co-accused Maaman singh that he had purchased this Ganja from him against Rs. 6,700/ -. The petitioner has been falsely implicated and is in no way connected with the offence under Section 8/20 of N. D. P. S. Act, as such, he may be granted indulgence of bail.