BHIMGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. third bail application under Sec. 439 Cr.P.C. has been preferred with the following prayer:

(2.) The petitioner has been arrested in connection with FIR No.154/2020 registered at Police Station Marwar Junction, District Pali for the offences under Ss. 8/15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act of 1985").

(3.) The first Bail Application, being S.B. Criminal Miscellaneous Bail Application No.12108/2020, preferred on behalf of the present petitioner, was dismissed as not pressed vide order dtd. 6/11/2020 passed by this Court, with liberty to file a fresh bail application after filing of the charge-sheet; while the second bail application preferred on behalf of the present petitioner, being S.B. Criminal Miscellaneous Second Bail Application No. 2799/2021 was dismissed, as withdrawn at that stage, vide order dtd. 20/1/2022 passed by this Court.