AZIZ KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim 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.10/2020, Police Station Pallu, District Hanumangarh, registered for the offence punishable under Sec. 8/18, 29 of the NDPS Act.

(2.) Heard and considered the arguments advanced by the learned counsel appearing for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel appearing for the petitioner stated that the present bail application has been filed by the petitioner seeking interim bail for a period of 30 days on the ground of surgery B/L- Knee of his father, therefore, petitioner may be granted benefit of interim bail.