PUKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.294/2020 of Police Station Nimbahera Sadar, District Chittorgarh for the offences punishable under Ss. 8/15, 8/18 and 8/29 of NDPS Act.

(2.) The first bail application was dismissed as not pressed vide order dtd. 6/8/2021 by the co-ordinate Bench of this Court.

(3.) I have considered the arguments advanced before me and carefully gone through the record.