LAWS(RAJ)-2022-4-41

JAGDEV SINGH Vs. STATE OF RAJASTHAN

Decided On April 05, 2022
JAGDEV SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

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.99/2022, Police Station Taranagar, District Churu, registered for the offence punishable under Sec. 8/15 of the NDPS Act.