KAILASH PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from work on account of strike.

(2.) The present application for bail has been filed by the petitioner under Sec. 439 of Cr.P.C. in connection with FIR No.125/2023 registered at Police Station Kotwali, District Nagaur or the offences under Ss. 8/15, 8/18 of the NDPS Act.

(3.) Vikash Prajapat, petitioner's relative, present in person, submits that the petitioner has been falsely implicated in this case.