MADAN DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 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.158/2022, Police Station Hanumangarh Town, District Hanumangarh, registered for the offence punishable under Sec. 8/20 of the NDPS Act.