ARJUN SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-9-94
HIGH COURT OF RAJASTHAN
Decided on September 21,2020

ARJUN SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Dinesh Mehta, J. - (1.)This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.14/2020 Police Station Osian, District Jodhpur for the offences under Sections 8/18, 8/25 & 8/29 of NDPS Act.
(2.)Mr. Bishnoi, learned counsel for the petitioner, submits that no recovery has been made from the petitioner and he has been implicated only on the basis of statement of main accused Ashish, from whom 3 kg of opium was recovered.
(3.)It is argued that the charge-sheet has been filed and the petitioner is behind the bars for more than eight months.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.