LAWS(ALL)-2020-4-95

ANIL CHAUHAN Vs. STATE OF U.P.

Decided On April 15, 2020
Anil Chauhan Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) This second bail application has been moved on behalf of accused-applicant for enlarging him on bail in Case Crime No.313 of 2014 (S.T. No.7 of 2014), under Section 8/15 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station-Gajraula, District-Amroha.

(2.) First bail was rejected in Criminal Misc. Bail Application No.24606 of 2016 on 17.05.2017

(3.) Learned AGA has opposed bail.