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Judgment
Manoj Kumar Garg, J
This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with the FIR No.19/2021, Police Station Dhamotar, District Pratapgarh for the offence under Section 8/25 of NDPS Act.
Learned counsel for the petitioner submits that the petitioner was merely owner of the vehicle and a copy of the agreement has already been supplied to the Investigating Officer. In these circumstances, bail may be granted to the petitioner.
Learned Public Prosecutor vehemently opposed the bail application filed by the petitioner.
Heard learned counsel for the petitioner as well as learned Public Prosecutor.
I have considered the arguments advanced before me and gone through the material available on record.
The recovered contraband is a commercial quantity and the petitioner was the owner of the aforesaid vehicle, therefore, no case for grant of bail under Section 438 Cr.P.C. is made out.
Hence, the bail application filed by the petitioner is hereby rejected.