GAJE SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the instant bail applications stand decided by this common order as they arise out of the same FIR.

(2.) The present second bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.231/2019, Police Station Bhopalgarh, District Jodhpur for the offences under Ss. 8/15, 8/29 of NDPS Act.

(3.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material available on record.