MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) None present for the petitioner. Lawyers are not physically appearing in the Court. However, in the interest of justice, the matter was taken up.

(2.) The application for bail under Ses. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.309/2020, registered at Police Station Kotwali Nimbahera, District Chittorgarh for offences punishable under Ses. 8/15 of the N.D.P.S. Act.

(3.) Heard learned Public Prosecutor and perused the material available on record.