RAMESH CHAND SON OF SHRI RAM NARAYAN Vs. STATE OF RAJASTHAN THROUGH P.P.

JUDGEMENT

(1.) Instant application has been preferred under Sec. 439 of Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in a case arising out of First Information Report bearing No.380/2016 registered at Police Station Kotwali Baran District Baran for commission of offence punishable under Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (herein after to be called as 'Act of 1985').

(2.) Succinctly stated facts of the present case are that on 09.05.2016 at about 11:30 P.M. Police party, during course of Nakabandi, apprehended the accused-petitioner on suspicion and from his possession recovered two grams heroine (Diacetylmorphine).

(3.) Mr. R.R. Baisla, learned Public Prosecutor appearing for the State of Rajasthan, has informed this Court that the accused-petitioner is also involved in two other cases, where quantity of smack varying from one gram to two grams was recovered from the petitioner.