Narendra Singh Tanwar @ Doctor vs State Of Rajasthan
2021 Latest Caselaw 10503 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 8658/2021

Narendra Singh Tanwar @ Doctor S/o Bhagat Singh @ Bhagwat Singh Dada Ishwar Singh Sodiya Rajput, Aged About 36 Years, Hanumantiya Panwar, P.s. Nimach City Dist. Nimach (M.p.). (At Present Lodged In District Jail, Chittorgarh).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Birbal Ram Bishnoi For Respondent(s) : Mr Shanker Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

09/07/2021

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

in connection with FIR No.67/2020 registered at Police Station,

Nikumbh, District Chittorgarh for offence under Section 8/29 of

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 recovery

has not been made from petitioner's possession.

However, taking into consideration the huge quantity of the

contraband which has been recovered and then petitioner is found

connected in the statement of the person from whom the recovery

(2 of 2) [CRLMB-8658/2021]

has been effected, I am not inclined to release the petitioner on

bail. The bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

38-MMA/-

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