MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Manoj Sheoran Advocate on behalf of the applicant Dharma Ram pertaining to F.I.R. No. 247/2005 at police station Beawar Sadar, District Ajmer, in the offence under Section 8/15 of N.D.P.S. Act.
(2.) HEARD the learned counsel for the petitioner and learned Public Prosecutor appearing for the State and perused the material on record. Gms of Doda Post Chura is alleged to have been recovered from the conscious possession of the petitioner. Learned counsel for the petitioner has canvassed that this Doda Post Chura is found to have been recovered from the open place. The petitioner has been falsely implicated and is in no way connected with the recovery of the said Doda Post Chura. The petitioner has been in custody for the last 14 months, hence, he may be granted indulgence of bail. Learned Public Prosecutor appearing for the State has opposed the bail petition. Having reflected over the submissions made at the bar and scanned the relevant material available on record, I, without expressing any opinion on the merits of the case but keeping in view the quantity of Doda Post Chura recovered from the conscious possession of the accused-petitioner, do not deem it just and proper to grant indulgence of bail to the accused petitioner. In the result, the bail petition filed on behalf of the petitioner Dharma Ram S/o. Hari Ram under Section 439 of Cr.P.C. is dismissed.mukesh_c_ ;