Pankaj Bhandari,J. - (1.) Petitioner has filed this bail application under Section 439 Cr.P.C.
(2.) F.I.R. No.298/2020 was registered at Police Station Chirawa, District Jhunjhunu for offence under Sections 8 & 15 of NDPS Act.
(3.) It is contended by counsel for the petitioner that seizure memo was prepared at 6:40 pm. In the seizure memo, it was mentioned that the seal has been destroyed, whereas memo for destruction of the seal was prepared at 8:20 pm. There is variance in the weight of the control sample. It is also contended that the Sub-inspector was not competent to conduct the search.;