GAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 35/2022 registered at Police Station Sayla, District Jalore for the offences under Ss. 8/22 and 8/29 of the N.D.P.S. Act.

(2.) Learned Public Prosecutor has opposed the bail application. Having regard to the rival contentions of the parties and upon a consideration of the facts and circumstances of the case, without commenting upon merits of the case, this Court is of the opinion that the bail application under Sec. 439 of Cr.P.C. filed by the petitioner deserves to be accepted.

(3.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 35/2022 registered at Police Station Sayla, District Jalore for the offences under Ss. 8/22 and 8/29 of the N.D.P.S. Act.