NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.221/2019, Police Station Gharsana, District Sri Ganganagar, for the offence under Ss. 8/15, 21, 25 and 29 of the NDPS Act.

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

(3.) The second bail application of the petitioner was dismissed vide order dtd. 26/5/2022 with a direction to the learned trial court to explore the possibility of getting the statement of Investigation Officer and Seizure Officer recorded at the earliest.