SITA RAM AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) These are three bail applications moved on behalf of the applicants involved in Case Crime No. 15,12/13, under Sections 8C and 20B (ii) 23, 43, 60, 60/3 and 79 of N.D.P.S. Act, Police Station Dhebarua, District Siddharthnagar.

(2.) Since the facts involved in all the applicants are similar, hence, they are being decided by a common order.

(3.) Heard learned counsel for the applicants, learned Additional Government Advocate and perused the record.