ANIL 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.173/2018 of Police Station Sri Karanpur District Sriganganagar for the offences punishable under Sections 8/21, 8/22, 8/29 of NDPS Act and under Section 8[C]/27[B][ii] Drugs and Cosmetics 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, huge quantity of tablets, capsules and cough syrups containing narcotic substance were recovered by the police from the possession of co-accused Sonu Sethi. It is submitted that during the course of investigation, police had recovered two slips/receipts, wherein some account of sale and purchase of drugs has been scribed. It is alleged by the police that one of the slips was written by the petitioner whereas, another slip was written by co-accused Radha Kishan. It is submitted that police had concluded that huge quantity of narcotic contraband recovered from Sonu Sethi was supplied to him by the petitioner and co-accused Radha Kishan.