BANTI ALIAS MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Rohan Jain Advocate on behalf of the applicant Banti @ Mahendra pertaining to FIR no. 183/2007 registered at police station bhawani Mandi, District Jhalawar in the offences under Sections 8/15 and 8/29 of the N. D. P. S. Act.

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

(3.) LEARNED counsel for the petitioner has canvassed that 170 kgm. of Doda Chura filled in eight bags is alleged to have been found in qualis Vehicle RJ-17/14/06 C-5897. This vehicle was standing unclaimed on the road. Neither the petitioner is registered owner of this vehicle nor he was driving the same. The driver Rajendra singh of this vehicle has yet not been arrested by the police and the owner of this vehicle has not been made accused in this case. The coaccused of this case Gordhan Singh has already been enlarged on bail by the co-ordinate Bench. There is not even a shred of evidence which may connect the petitioner with the alleged offences of the instant case. Nothing has been recovered from his possession or at his instance, as such, he may be granted indulgence of bail.