KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The High Court by the impugned judgment and order dated April 8, 2024 has dismissed the appellant's prayer for bail.

(3.) The appellant, figuring as an accused in FIR No. 49 dtd. 01/03/2021 registered with Police Station Ganganagar, Suratgarh Sadar, has been in custody since then. It is alleged in the FIR that the appellant committed offence(s) punishable under Sec. 8, 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985,