KAYUM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Two bail applications have been filed on behalf of the accused Kayum. Shri R.N. Bishnoi, Advocate, who presented the Bail Application No.94/2021 on behalf of the accused Kayum after submission of the bail application No.95/2021 by Shri B.R. Godara, prays that he may be allowed to withdraw the same. Accordingly, the Bail Application No.94/2021 is dismissed as withdrawn.

(2.) The bail application No.95/2021 has been filed on behalf of the petitioners Kayum and Jabbar Husain who are in custody in connection with F.I.R. No. 144/2019, registered at Police Station Lohawat, District Jodhpur for the offences under Sections 8/18, 8/21 and 8/29 of the NDPS Act and Section 3/25 of the Arms Act.

(3.) Brief facts relevant and essential for disposal of the case are noted herein below: