LAWS(RAJ)-2022-7-19

SHIVPRATAP Vs. STATE OF RAJASTHAN

Decided On July 19, 2022
Shivpratap Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. by the petitioner for grant of regular bail in connection with FIR No. 573/2021 registered at Police Station Hanumangarh Junction, District Hanumangarh, for offences punishable under Ss. 8/18 of Narcotic Drugs and Psychotropic Substances Act, 1985.