JAYPRAKASH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No. 54/2019 of Police Station Sadar, Nagaur for the offences punishable under Ss. 8/15 NDPS Act and 19/54 of the Rajasthan Excise Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that after rejection of the first bail application preferred on behalf of the petitioner, charge-sheet has been filed. It is further submitted that in this matter, narcotic contraband i.e. poppy straw weighing 9 kgs 700 gms alleged to have been recovered from the petitioner is below commercial quantity.