JITENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.242/2022 of Police Station Chopasni Housing Board, District Jodhpur Metro for the offence punishable under Ss. 8/21 and 8/29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) I have considered the arguments advanced before me and perused the material on record.