RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.54/2021, Police Station Gulabpura, District Bhilwara for the offences under Ss. 8/15, 29, 25 of NDPS Act.

(2.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.

(3.) The learned Public Prosecutor opposes the bail.