TULSIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners through video conferencing and learned Public Prosecutor, present in Court.

(2.) The present bail applications have been filed under Section 439 Cr.P.C.

(3.) The petitioners have been arrested in connection with FIR No.32/2020, Registered at Police Station Bassi, District Jaipur for the offence(s) under Sections 8 / 20 and 8 / 29 of the NDPS Act.