VISHAL ATMARAM SONAVANE Vs. UNION OF INDIA

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.5/2022, registered at Police Station Superintendent Office Preventive and Intelligence Cell, Chittorgarh, Rajasthan, for offence under Sec. 8/22 of the NDPS Act.

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

(3.) The accused-petitioner is a qualified doctor. The petitioner is possessing the degree of M.D. (Psychiatric). The petitioner joined services at 'Umeed Manorog Clinic' with effect from 31/10/2022.