SANDEEP MEHTA,J. - (1.) The instant bail application under Section 439 CrPC has been preferred by the petitioner who is in custody in connection with the F.I.R. No.129/2020 registered at the Police Station Chhoti Sadari, District Pratapgarh for the offences under Sections 8/15, 25 and 29 of the NDPS Act.
(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and perused the material available on record.
(3.) The contraband poppy-straw weighing 397 Kgs. was recovered by the SHO PS Chhoti Sadari on 25.06.2020 some time after 3:15 am from a Scorpio vehicle (No.RJ 06 UA 5415), from which one of the occupants namely Pushkar Lal could be apprehended whereas the other escaped. It is alleged that the petitioner, Sonu @ Mohd. Rafiq and Amar Singh were escorting the said Scorpio car in an unnumbered Brezza car. The petitioner has been charge-sheeted in this case for the offence under Section 8/29 of the NDPS Act with an allegation of escorting the Scorpio vehicle in which the contraband poppy-straw was being transported.;