UDA RAM 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 FIR No. 50/2018 of Police Station Bilara, District Jodhpur for the offences punishable under Section 8/15 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that as per the prosecution story, the police had recovered 89.57 kgs. of poppy straw from possession of three accused persons namely petitioner-Uda Ram, Surendra and Vishna Ram, while they were transporting the said narcotic contraband in a vehicle bearing registration No. CH-O1-AJ-5509 on 01.03.2018. It is submitted that after investigation, the police have filed charge-sheet against the petitioner for the offence punishable under Sections 8/15 and 29 of the NDPS Act. It is submitted that charges have also been framed by the trial court for the aforesaid offences.