NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed this bail application under Sec. 439 of Cr.P.C.

(2.) F.I.R. No. 118/2018 was registered at Police Station Kamkhera Distt. Jhalawar for offence under Ss. 8/15 and 8/29 of NDPS Act.

(3.) It is contended by counsel for the petitioners that the contraband was recovered from Om Prakash and Ramesh. Purushottam has been made an accused, on the basis of interrogation of Om Prakash and Ramesh. Purushottam had stated in his interrogation that he had received the contraband from Prem Chand Dhakad.