SANDEEP MEHTA, J. - (1.) Heard learned counsel for the parties. Perused the material available on record.
(2.) The instant bail application under Section 439 Cr.P.C., 1973 has been filed on behalf of the petitioner Khema Ram who is in custody in connection with F.I.R. No. 112/2014, Police Station Sadar, Nagaur for offence under Section 8/15 of the N.D.P.S. Act.
(3.) Learned counsel for the petitioner contends that there is no material on the record of the case to connect the alleged crime. He relies on the following judgments rendered by this Court:- (i) Sukh Ram v. State of Rajasthan reported in 2003(1) R.Cr.D. 83 (Raj.) (ii) Jaisa Ram v. State of Rajasthan reported in 2003(1) R.Cr.D. 371 (Raj.) and urges that the petitioner deserves to be released on bail. Learned Public Prosecutor vehemently opposes the submissions advanced by the learned counsel for the petitioner. He submits that the petitioner was apprehended while loading contraband poppy straw weighing 266 kgs. in the tractor trolley standing in the Hotel Nirmala. The recovered contraband is well above the commercial quantity. Thus, he urges that the petitioner does deserve to be released on bail.;