SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd bail application has been filed under Ses. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.335/2021, Police Station Sadar Nimbahera, District Chittorgarh for the offence punishable under Ses. 8/20 of the N.D.P.S. Act.

(2.) The first bail application of the petitioner was dismissed on 23/2/2022 by this Court.

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