LAWS(RAJ)-2022-8-5

SHANTILAL Vs. STATE

Decided On August 04, 2022
SHANTILAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.15/2019 of Police Station Hamirgarh, District Bhilwara, for the offence punishable under Ss. 8/15 & 8/29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.