RAMESHWAR LAL Vs. STATE OF RAJASTHAN

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 connection with FIR No. 85/2009 of Police Station Chhoti Sadari, District Pratapgarh for the offences punishable under Ss. 8/15 and 25 N.D.P.S. Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. It is argued that mini truck No. RJ 19 GA 2246 allegedly used in commission of crime was registered in the name of Dungar Ram S/o Mangla Ram and the petitioner has no connection with the said vehicle. It is submitted that the police have wrongly concluded that the said vehicle was registered in the name of petitioner. Learned counsel for the petitioner has, therefore, submitted that as the police have failed to collect reliable evidence to connect the petitioner with commission of crime, the petitioner is entitled to be released on bail.