LAWS(RAJ)-2021-9-96

ANIL KUMAR Vs. STATE OF RAJASTHAN

Decided On September 15, 2021
ANIL KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.163/2021, Police Station Rawla, District Sriganganagar, registered for the offence punishable under Sec. 8/15 of the NDPS Act.