DHEERAJ KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) This is second bail application moved on behalf of the applicant. The first bail application of the applicant has been rejected by detailed order dtd. 6/7/2021 passed in Criminal Misc. Bail Application No. 42092 of 2020.

(2.) By means of this second bail application, the applicant-Dheeraj Kumar Shukla, who is involved in Case Crime No. 0325 of 2020, under Ss. 8/20 of Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "N.D.P.S. Act"), police station Jhunsi, district Prayagraj, is seeking enlargement on bail during the pendency of trial.

(3.) Heard Mr. Chandra Shekhar Mishra, learned counsel for the applicant, Mr. Virendra Kumar Maurya, learned Additional Government Advocate assisted by Mr. Prashant Kumar Singh, learned Brief holder appearing on behalf of State of U.P. and perused the record.