Rajasthan High Court - Jodhpur
Gaurav. vs . State Of Rajasthan. on 23 March, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S.B.CRL. MISC. SECOND BAIL APPLICATION NO.1118/2015 Gaurav. Vs. State of Rajasthan.
Date of order : 23.3.2015 HON'BLE MR.JUSTICE SANDEEP MEHTA Mr.RK Charan, for the petitioner. Mr.Pankaj Awasthi, PP for State.
...
1. Heard learned counsel for the parties.
2. Learned public prosecutor has placed on record the copy of F.S.L. report as per which though the recovered sample did not test positive for Diacetyl Morphine, however, the same has been found to contain 29% morphine and Monoacetyl Morphine and Acetylcodeine. Learned public prosecutor submits that the recovered article would fall within the definition of preparation.
3. In this view of the matter, learned counsel for the petitioner does not press the instant second bail application.
4. Consequently, the instant second bail application is hereby dismissed as not pressed. The learned trial court shall take appropriate steps for amending the charge in light of the F.S.L. report.
(SANDEEP MEHTA), J.
/S.Phophaliya/