GAURI SHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(2.) The present second application for bail has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.325/2018, P.S. Ratangarh, District Churu, for the offences under Sections 8/18, 8/25 and 8/29 of the N.D.P.S. Act.

(3.) The first application for bail filed on behalf of the accused petitioner was dismissed by this Court on 16.2.2021. Thereafter, the statement of the Investigating Officer has been recorded and hence, this second application for bail.