VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.708/2020 of Police Station Hanumangarh Junction, District Hanumangarh for the offences punishable under Ss. 8/22 and 29 of NDPS Act and Sec. 8(C)/27(B)(ii) of Drugs and Cosmetic Act. He has preferred this third bail application under Sec. 439 Cr.P.C.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.