JITENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition under Sec. 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No. 25/2020 under Ss. 8/18 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act") registered at Police Station Karda, District Jalore.

(2.) Arguments advanced by learned counsel for the parties were heard at length and record was also perused.

(3.) The facts in brief are as follows:-