Rampal vs Union Of India
2021 Latest Caselaw 10028 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7159/2021

Rampal S/o Bhagirath, Aged About 35 Years, Village Jajiwal Bishnoiyan, P.s. Banar, Dist. Jodhpur (Raj.). (At Present At Lodged At District Jail, Chittorgarh).

----Petitioner Versus Union Of India, Through Pp

----Respondent

For Petitioner(s) : Mr Kunal Bishnoi For Respondent(s) : Mr N.K. Rai, Special Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

05/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.04/2020 registered at Police Station,

Central Bureau of Narcotics, Kota for offence under Section(s)

8/18 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the charge-

sheet has already been filed. The petitioner is Driver of the Bus,

which was being driven between Bangalore to Jodhpur on

01.06.2020 and the recovery was effected from cabin behind

Driver's seat. The same can not be attributed to the petitioner.

There were 30 passengers in the Bus on that day.

Learned Public Prosecutor has opposed the bail application

and submitted that the recovery has been effected on the basis of

(2 of 2) [CRLMB-7159/2021]

information received of the petitioner carrying the said contraband

material while driving the Bus between Nimbaheda to Jodhpur.

Having considered the submissions and taking into

consideration the huge quantity of the contraband recovered, that

too on the information received of the petitioner carrying the said

contraband, I am not inclined to enlarge the petitioner on bail.

The Bail application of the petitioner is dismissed.

(SANJEEV PRAKASH SHARMA),J

18-MMA/-

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