RAJPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) All the above mentioned bail applications shall stand decided by this common order as they arise out of the same FIR.

(2.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. VIII(io)02/NCB/JZU/2021, Police Station NCB, Jodhpur for the offence under Ss. 8/18, 25 and 29 of NDPS Act.

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