ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 51/2022 registered at Police Station Goluwala, District Hanumangarh for the offences under Ss. 8/15 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.