AJMER SINGH 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. 257/2018 of Police Station Hindumalkot, District Sriganganagar for the offences punishable under Ss. 8/21, 22 and 29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that as per the prosecution story, the police have apprehended co-accused persons namely Amandeep Singh @ Lada and Rajvindra Singh @ Raji and recovered huge quantity of capsules containing narcotic substance from them. It is alleged that during the course of interrogation, the above named two co-accused persons have informed the Investigating Officer that they procured the said narcotic contraband from the petitioner and on the basis of the said information given by co-accused persons, the Investigating Officer arrested the petitioner and after completion of investigation has filed charge-sheet against him along with co accused persons. It is submitted that in the charge-sheet, it is mentioned that on the day of incident i.e. 21/9/2018, co-accused Amandeep had a conversation with the petitioner on mobile phone and asked him about availability of drugs. It is also alleged that petitioner had informed Amandeep that drugs are available and he can receive the same. Thereafter, co-accused persons Amandeep Singh and Rajvindra Singh had reached at the house of the petitioner in Sriganganagar and received the narcotic contraband.