BIJAY YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Birendra Kumar Singh, learned counsel for the petitioner and Mr. Ashok Kumar Singh, learned Additional Public Prosecutor for the State.

(2.) The petitioner apprehends arrest in connection with Barachatti (Mohanpur) P.S. Case No. 587 of 2019 dtd. 2/12/2019, instituted under Ss. 8/15/17/18/20/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) This is the second attempt for bail by the petitioner, as earlier such prayer was rejected by judgment and order dtd. 20/2/2021 passed in Cr. Misc. No. 31789 of 2020.