VIJAY BISHNOI, J. - (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.80/2019 of Police Station Subhash Nagar, District Bhilwara for the offences punishable under Sections 8/22 and 8/25 of NDPS Act, 1985. He has preferred this criminal misc. second bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner has submitted that as per the prosecution story, two persons viz. petitioner and one Suresh Chandra Samdani were apprehended by the police while they were sitting in a car at Gaytri Ashram, Ajmer Road, Bhilwara at about 03:54 PM and on search, it was found that several cartons were lying in the car, which contained some drugs. On asking, both the persons viz. petitioner and Suresh Chandra Samdani claimed that those drugs belong to them and after thorough search, it was found that the cartons contained prohibited drugs such as Alprazolam etc. etc. The police, after thorough investigation, filed charge-sheet against the petitioner and Suresh Chandra Samdani while alleging that they were in possession of huge quantity of banned drugs.;