RAMPRAVESH DISWA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Raj Kishore Singh, learned APP for the State.

(2.) A supplementary affidavit has been filed by the petitioner bringing on record the fact that he is an accused in another case of similar nature in which he has been granted bail.

(3.) The petitioner seeks bail in connection with Tr. No. 29 of 2023 arising out of Bhangaha P.S. Case No. 17 of 2023 registered for the offence punishable under Ss. 20, 22, 23, 24 and 27 of the NDPS Act.