Rajasthan High Court - Jodhpur
Smt Kavita vs State on 22 March, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Criminal Misc. 2nd Bail No. 10713 / 2016
Smt Kavita W/o Shri Kailash Dhobi, Aged About 27 Years, Nai
Abadi Arnod Tehsil Arnod Distt. Partapgarh (Raj.).
(lodged At Distt Jail Pratapgarh)
----Petitioner
Versus
The State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Shambhoo Singh
For Respondent(s) : Mr. A.S. Rathore-PP
_____________________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 22/03/2017 The present bail application has been filed under Section 439 of Cr.P.C. The petitioner has been arrested in connection with FIR No. 310/2013, Police Station Dhariyawad District Pratapgarh for the offences under Sections 8/21 & 8/29 of the NDPS Act.
This is the second bail application. The same has been filed on the ground that the FSL report has since been received. The result of the examination is as under:
"On microchemical analysis:-
The sample packed in each of the packet marked A-1, B-1, C-1, F-1 and G-1 was found to contain diacetylmorphine (Heroin), monoacetylmorphine and acetylcodeine, hence the samples are of opium derivatives. These sample also gave positive tests for the presence of Alprazolam and Brucine."
The recovery in the present case is more than 2 k.g. of the above substance.
(2 of 2) [CRLMB-10713/2016] In view of the above, no ground is made out to release the petitioner on bail.
Dismissed accordingly.
(NIRMALJIT KAUR), J.
arvind/9