BHOOP SHAH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.

(2.) The petitioner has been arrested in FIR No. 50/2018 of Police Station Sadar, District Hanumangarh for the offences punishable under Sections 8/22 of NDPS Act and Section 18(C)/27(B)(II) of Drugs and Cosmetics Act. He has preferred this third bail application under Section 439 Cr.P.C.

(3.) Earlier two bail applications preferred on behalf of the petitioner were dismissed by this Court vide order dated 19.01.2019 and 27.02.2019 and now this third bail application is filed on behalf of the petitioner while contending that as per the prosecution story, 200 vials of Onerex Cough Syrup and 1500 Carisoprodol tablets were recovered from the petitioner. It is submitted that prosecution is claiming that Onerex Cough Syrup recovered from the petitioner contains Codeine narcotic substance which is banned by the Central Government by a notification and as such, the petitioner is guilty of commission of offence punishable under Section 8/22 of NDPS Act and Sections 18(C) and 272-(B)(II) Drugs and Cosmetics Act.