Kailash Chandra Joshi, J. - (1.) This order governs the disposal of bail application filed under Section 439 Cr.P.C. by the applicant Mani Ram @ Munna Ram pertaining to FIR No.468/2010 of Police Station Nagaur for the offence under section 8/15 (c) NDPS Act and section 476 and 411 IPC.
(2.) Heard the learned counsel for the applicant as also the learned Public Prosecutor for the State and perused the material available on record.
(3.) According to the prosecution, on 22.09.2010 during police patrolling the police party stopped vehicle bearing No.RJ-14/UB-3304 but the driver of the vehicle ran away and two persons sitting at the front seat of the vehicle disclosed their name as Mani Ram and Jagdish and also disclosed the name of the driver as Chimna Ram.;