LAWS(RAJ)-2022-4-108

AMJAD Vs. STATE OF RAJASTHAN

Decided On April 25, 2022
AMJAD Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present second 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.48/2022, Police Station Kotwali, District Banswara, registered for the offence punishable under Sec. 8/21 of the NDPS Act.