KANHAIYA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 3rd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.12/2020, Police Station Mathania, District Jodhpur for the offence punishable under Ss. 8/15, 29 of NDPS Act.

(2.) The second bail application of the petitioner was dismissed on 19/8/2021 by this Court.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.