LAWS(RAJ)-2023-9-12

VIMAL KUMAR Vs. STATE OF RAJASTHAN

Decided On September 12, 2023
VIMAL KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

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.629/2022 registered at Police Station Sardarsehar, District Churu for the offences under Ss. 8/22 and 29 of the NDPS Act.